Section 11(1) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909
(1)When money is raised by the Board on debentures the debentures shall be in such form as the Board, with the previous sanction of the [Provincial Government] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.], shall from time to time determine.
