Section 3(10) in The Bombay General Clauses Act, 1904
(10)[ "City of Bombay" shall mean the area within the local limits of the ordinary original civil jurisdiction of the Bombay High Court of Judicature immediately before the date on which the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945, came into force:] [This clause was substituted for the original by Bombay 17 of 1945, section 9, Schedule E, read with Bombay 52 of 1947, Section 2, proviso.]"Collector"
