Section 512(c) in The Mumbai Municipal Corporation Act, 1888
(c)from time to time, with the approval of [ [State] [The words 'Provincial Government 'were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], make rules, not inconsistent with this Act, providing for any matter connected with the exercise of the jurisdiction conferred upon him by this Act which is not herein specifically provided for.
