Section 81(2) in The Mumbai Municipal Corporation Act, 1888
(2)No regulation made by the [Standing Committee] [These words were substituted for the words 'Mayor-in-council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] under this section shall have force or validity, unless and until it has been confirmed by the corporation, nor if it is made under clause (t), unless and until it has been confirmed by [the [State] [The words 'the Provincial Government' were substituted for the words Government by the Adaptation of Indian Laws Order in Council.] Government] [These sub-section was inserted by Bombay 62 of 1954, Section 2(1). This amendment shall be deemed to have been made on and to have effect from the 14th day of May 1954. [See Section 2(2) of Bombay 62 of 1954].]
