Section 219AB in The Mumbai Municipal Corporation Act, 1888
219AB. [ Certain provisions to have overriding effect. [Section 219A was inserted by Maharashtra 27 of 2010, Section 9, (w.e.f. 26-8-2010) and renumbered as section 219AB by Maharashtra 6 of 2012, Section 10 (w.e.f. 12-3-2012).]
- The provisions of sections 128, 140A, 154A, 156 and 168, as amended by the Maharashtra Municipal Corporations and Municipal Councils (Third Amendment) Act, 2010, [, the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 2011 or the Mumbai Municipal Corporation and the Maharashtra (Urban Areas) Protection and Preservation of Trees (Amendment) Act, 2012, as the case may be,] shall have effect notwithstanding anything inconsistent therewith contained in Chapter VIII or in any other provisions of this Act, or in any judgment decree or order of any Court.]
