Section 66A(1) in The Mumbai Municipal Corporation Act, 1888
(1)Subject to any regulations made in this behalf under section 36, a councillor may question the [Commissioner] who shall answer any question concerning or connected with the administration of this Act or the municipal government of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).].Provided that-(a)not less than seven clear day's notice in writing specifying the questions has been given to the Municipal Secretary;(b)no question shall be asked(i)which calls for an expression of opinion or for the solution of an abstract legal question or of a hypothetical proposition; or(ii)which concerns or is in connection with, either directly or indirectly, any pending suit or proceedings, in any court of law or before any tribunal in any part of [the territory of India] [ These words was substituted for the words 'His Majesty's possession' by the Adaption of Laws Order, 1950.]; or(iii)which relates to the character or conduct of any Municipal Officer or servant except in his official or public capacity; or(iv)which is or by implication may be, defamatory of or which makes or implies a charges of a personal character against any person or section of any community; or(v)which contravenes any regulation made by the Corporation in this behalf under section 36,
