Section 55(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[ With the previous approval of the State Government the corporation may at any time, and from time to time, create one or more posts of additional Deputy Municipal Commissioners which it considers necessary and may, subject to confirmation by the State Government, appoint a fit person or persons to hold such post or posts.] [Sub-section (1A) was inserted by Bombay 7 of 1950, Section 10.]
