Section 7 in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
7. Mortgage of immovable property or revenues.
(1)The Board may borrow or reborrow any such sum as aforesaid from any person on the security of any immovable property vesting in them other than the property mentioned in the proviso to section 3 or of their revenues or of both of these securities.(2)For the purpose of securing the repayment of any sum so borrowed with interest thereon they may mortgage to the person by or on behalf of whom such sum is advanced any such immovable property or revenues of both of these securities.
