Section 5(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Corporation shall, by the name of The Municipal Corporation of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] be a body corporate and have perpetual succession and a common seal and by such name may sue and be sued.]
