Section 109B(2) in The Mumbai Municipal Corporation Act, 1888
(2)The corporation may also, with the previous sanction of [ [State] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation of Indian Laws Order in Council.] Government] and subject to the provisions of this Act, mortgage any lands of property vesting or revesting or belonging to the corporation in security or the payment of the amount of such credit or of the sums advanced from time to time on such cash account with interest thereon.
