Section 118(e) in The Mumbai Municipal Corporation Act, 1888
(e)all expenses and costs incurred by the Commissioner in the exercise of any power or the discharge of any duty conferred or imposed upon him by this Act, including moneys which he is required or empowered to pay by way of compensation;(ee)[ the loans advanced in accordance with the provisions of section 354W [354 WA/or 354 WB] [The new clause (ee) was inserted by Bombay 13 of 1933, Section 29(i).];]
