Section 63(j) in The Mumbai Municipal Corporation Act, 1888
(j)preparation and presentation of addresses to persons of distinction;(jj)[ providing music in public places or places of public resort; [Causes (jj), (jja), (jjb) and (jjc) were substituted for clause (jj) by Bombay 12 of 1947. Section 2(iii).](jja)the construction, purchase, organisation, maintenance, extension and management of tramways, trackless trams, or mechanically propelled transport facilities for the conveyances of the public;(jjb)the purchase, maintenance, management and conduct of any undertaking for the supply of electric energy or gas to the public or the subsidising of any such undertakings;(jjc)the acquisition of immovable or movable property for any of the purposes before mentioned, including payment of the cost of investigations, surveys or examinations in relation thereto, or the construction or adaptation of buildings necessary for such purposes];(jjd)[ with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with the limited liability, established or to be established for providing any services in Greater Bombay, which are directly or indirectly, useful to the corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force; ] [ Clause (jid) was inserted by Maharashtra 42 of 1976, Section 5.](jje)[ welfare measures for the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes and Nav-Budhas who are residing within the limits of the Corporation area, and in particular taking such measures for the amelioration of the conditions of these classes as the State Government may, from time to time, direct;] [Clause (jje) was inserted by Maharashtra 23 of 1989, Section 11(a).]
