Section 95(1) in The Mumbai Municipal Corporation Act, 1888
(1)The whole of the consolidated loan, together with the interest due thereon, shall be repaid within thirty years from the first day of January 1881.Mode of repayment. - (2) For better securing the repayment of the said loan, the Commissioner shall pay half-yearly to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], on every first day of January and every first day of July, until the whole of the said loan, together with the interest due thereon, shall be liquidated, a sum of one lakh seventy-eight thousand three hundred and twenty-six rupees, two annas and five pies.
