Section 118A in The Mumbai Municipal Corporation Act, 1888
118A. [ Municipal fund where to be expended. [New section 118A was inserted by Bombay 10 of 1928, Section 11.]
- Expenditure by the corporation out of the municipal fund shall, save as otherwise provided by this Act, be made within [Brihan Mumbai] only, but may by a resolution of the corporation supported by at least [half the total number of] [These words were substituted for the words fifty-four by Bombay 7 of 1950, Section 13.] councillors, be made outside the city for any of the purposes of this Act.]
