Section 91 in The City of Nagpur Corporation Act, 1948
91. Power of Corporation to open credit or cash account with a bank. - (1) Notwithstanding anything contained in section 90, whenever the borrowing of any sum has been sanctioned under that section, the Corporation may, instead of borrowing such sum of any part thereof from the public or any member thereof, take credit on such terms as may be sanctioned by the State Government from any bank on a cash account to be kept in the name of the Nagpur Corporation to the extent of such sum or part and, with the previous sanction of the State Government, may grant mortgages of all or any of the property vested in the Corporation by way of securing the repayment with interest of the amount of such credit or of the sums advanced from time to time on such cash account.
(2)The provisions of sub-section (3) of section 90 shall apply to such sum or part.
