Section 109(d) in The Mumbai Municipal Corporation Act, 1888
(d)[ the sum borrowed under clause (c) for the purpose of making good any deficit in budget estimate B framed under section 126 shall not in any year exceed twenty lakhs of rupees;] [Clauses (b), (c) and (d) were substituted for the original clause (b) by Bombay 13 of 1933, Section 23(a).] [and [This portion was inserted by Bombay 48 of 1948, Section 20.](dd)the sum borrowed for the purpose of discharging any obligation arising out of the acquisition, extension, administration, operation, or maintenance of the Bombay Electric Supply and Transport Undertaking including the balances of all the outstanding loans and debts borrowed for the said purpose, shall not at any time exceed in the whole [three times] the rateable value of the premises in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] assessable, as hereinafter provided, to property taxes; and](ddd)[ the sums borrowed for the purposes of discharging any obligations arising out of any of the provisions of Chapter IX and X, including the balances of all the outstanding loans and debts borrowed for any of the said purposes, shall not at any time exceed [on the whole thrice] [Clause (ddd) was inserted by Maharashtra 34 of 1973, Section 7(b).] the rateable value of the premises in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e,f. 4.9.1996).] assessable, as hereinafter provided, to property taxes; and]
