Section 66A(3) in The Mumbai Municipal Corporation Act, 1888
(3)If any doubt arises whether any question is or is not within the restrictions imposed by sub-section (1), the [Mayor] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, section 19(c), (w.e.f. 23-4-1999).] shall decide the point and his decision shall be final.
