Section 42(d) in The City of Bombay Municipal (Amendment) Act, 1933
(d)all debts and obligations incurred, all contract entered into and all matters and things engaged to be done by, with or for the Board of Trustees constituted under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), or of the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay XVI of 1925) before this Act comes into operation shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Municipal Corporation of the City of Bombay;
