Section 110F in The Mumbai Municipal Corporation Act, 1888
110F. [ Procedure in event of default by corporation in payment of interest or investment of sinking fund charges. [Sections 110D to 110H were inserted by Bombay 13 of 1933, Section 27.]
(1)If the corporation fail-(a)to pay any interest due in respect of any loan taken by the Board of Trustees for the Improvement of the City of Bombay under the City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925, for the repayment of which the corporation have become liable under section 110E,(b)to pay or to set aside and invest any sum required by section 110E or which the said Board were required to pay or set aside and invest under the provisions of the said Acts;the Accountant General of Bombay shall make such payment or shall set aside and invest such sum as ought to have been set aside and invested under the said provision or Acts; and the Commissioner shall forthwith pay from the municipal fund to the said Accountant General a sum equivalent to the sum so paid or invested by him; and if the amount is not so paid [the Provincial Government] may attach the rents and other income of the corporation sufficient to pay the said sum and thereupon the provisions of sub-sections (2) and (3) of section 99 shall with all necessary modifications be deemed to apply.(2)The Corporation may, with the previous sanction of [ [State] [The words the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], levy any such special tax as may be sufficient to repay to the municipal fund the amount paid by the Commissioner as aforesaid. Such special tax shall be in addition to any of the taxes from time to time leviable under this Act:[Provided that nothing in this sub-section shall authorize the levying of any tax which could not be imposed in the [State] [This proviso was substituted for the original proviso by the Adaptation of Indian Laws Order in Council.] by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature under the [Constitution] [This word was substituted for the words and figures 'Government of India Act, 1935,' by the Adaptation of Laws Order, 1950.].]]
