Section 354WA(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 [Improvements Committee], advance loans to persons-(a)constructing or altering or undertaking to construct or alter buildings intended for poorer classes;(b)carrying out or undertaking to carry out repairs to such buildings :Provided that the Commissioner considers that having regard to the cost of those repairs, or the financial position of the applicant, it is reasonable to give such assistance.
