Section 354W(1) in The Mumbai Municipal Corporation Act, 1888
(1)Subject to the provisions of this Act and of the bye-laws made thereunder the Commissioner may, with the previous sanction of the [Improvements Committee] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 146, (w.e.f. 23-4-1999).], advance loans to persons desiring to erect buildings on land vested in the corporation in consequence of the transfer to them of the property of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925.
