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[Cites 0, Cited by 0] [Section 110E] [Entire Act]

State of Maharashtra - Subsection

Section 110E(x) in The Mumbai Municipal Corporation Act, 1888

(x)when money is borrowed for the purpose of discharging any loan contracted by the said Board of Trustees for the Improvement of the City of Bombay the time for repayment of the loan so borrowed shall not extend beyond the unexpired portion of the period for which the original loan was sanctioned; and