Section 104 in The Mumbai Municipal Corporation Act, 1888
104. Sinking fund for house rate and market loans to be maintained.
(1)Until such times as the corporation repay the house rate loan and the two market loans raised in 1867 and 1868 under the provisions of sections 253 to 258 of the [Bombay Municipal Act, 1865] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.], it shall be incumbent on the corporation to maintain out of the taxes, on the security of which the said loans were raised, the sinking fund prescribed by section 257 of the said Act:(2)Provided that in the event of the corporation's discharging any portion of the said loans at any time previous to the time at which they are repayable in full, it shall be competent to the corporation to reduce pro tanto the amount of the said sinking fund.Publication of Annual Account of Balances due on Loans
