Section 56(2A) in The Mumbai Municipal Corporation Act, 1888
(2A)[ Provided further that when an additional Deputy Commissioner or more than one additional Deputy Commissioner have been appointed, the Commissioner shall prescribe the respective spheres of duties of each of such additional Deputy Commissioners, and in so doing may allot to the Deputy Commissioner or the additional Deputy Commissioner designated by him responsibility, subject to the control of the Commissioner, for the municipal government of the suburbs in so far as such responsibility is consistent with the powers and duties deputed to him under sub-section (1).] [Sub-section (2A) was inserted by Bombay 7 of 1950, Section 11(b).]
