Section 93(i) in The Mumbai Municipal Corporation Act, 1888
(i)the balance of the debt due on account of the Vehar water works [referred to] [The words 'referred to' were substituted with effect from the 31st December, 1892 for the original word by Bombay 2 of 1894, Section 2.] in section 140 of the [Bombay Municipal Acts of 1872 and 1878] [Bombay 3 of 1872, 4 of 1878 and 2 of 1880 are repealed by Section 2 of this Act.], with simple interest thereon at the rate of four per centum per annum;
