Section 354WA(2) in The Mumbai Municipal Corporation Act, 1888
(2)Persons referred to in sub-section (1) desiring assistance by way of loan may make an application to the Commissioner in the form prescribed by the bye-laws for a loan to be advanced by way of a mortgage on the security of the building to be so constructed, altered or repaired, and the Commissioner may, after making such inquiry as he thinks necessary and subject to the conditions mentioned in sub-section (3) and the bye-laws made under section 461, advance such loans.
