Section 119A(2) in The Mumbai Municipal Corporation Act, 1888
(2)The following moneys shall be credited to the said Loan Fund, namely :-(a)any sums borrowed in exercise of the powers conferred by or under this Act for the purposes of Chapters IX and X;(b)such portion of the Sinking Fund referred to in clause (f) of section 109 as the Corporation may, From time to time, determine.
