Section 461(y) in The Mumbai Municipal Corporation Act, 1888
(y)the conditions on which loan shall be advanced and the form of application [for loans under section 354W or 354WA] [These words were substituted for the words 'for the advance of a loan under section 354 W' by Bombay 34 of 1954, Section 26.]; [* * *] [The word 'and' was deleted by Maharashtra 50 of 1981, Section 4(b).](yy)[ the officers and servants of the Corporation who shall be eligible for housing loans and the form of application to be made for such loans under section 354 WBB, the adjoining areas for the purpose of that section and the conditions on which such loans may be granted;] [Clause (yy) was inserted by Maharashtra 50 of 1981, Section 4(c).]
