Section 108(1) in The Mumbai Municipal Corporation Act, 1888
(1)The corporation may borrow or re-borrow any such sum as aforesaid from any person other than [the Central or the [State] [The words 'the Central or the Provincial Government' were substituted for the words the Secretary of State for India In Council' by the Adaptation of Indian Laws Order in Council.] Government], on the security of any immovable property belonging to them or proposed to be acquired by them under this Act or of all the taxes or of any tax which they are authorised to levy for the purposes of this Act [or of the Bombay Electric Supply and Transport Undertaking] [These words were inserted by Bombay 48 of 1948, Section 19.] or of all or any of those securities.
