Section 106 in The Mumbai Municipal Corporation Act, 1888
106. [ Power to borrow from Central or [State] [New section 106 was substituted by Bombay 13 of 1933, Section 22, for the original as amended by Act 38 of 1920, Section 2, and Schedule I, Part IV, and Bombay I of 1925, Section 17.] Government or other persons.
- The corporation may from time to time borrow or re-borrow and take up at interest from [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] or with the sanction of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], from any other person, any sum necessary for the purpose of-(a)defraying any costs, charges or expenses incurred or to be incurred by them in the execution of this Act,(b)discharging any loan contracted under this Act or any other loan or debt for the repayment of which they are liable,(c)making good any deficit in budget estimate B framed under section 126,(d)generally, carrying out the purposes of this Act including the advance of loans under section 354W.[* * * *] [The proviso was omitted by the Adaptation of Indian Laws Order in Council,]]
