Section 42(e) in The City of Bombay Municipal (Amendment) Act, 1933
(e)Sections 42 to 51 inclusive of the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay XVI of 1925), shall continue to have effect, so far as applicable, with, respect to all Poorer Classes Accommodation Schemes duly sanctioned in accordance with the provisions of the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), or the City of Bombay Improvement Trust Transfer Act, 1925, (Bombay of XVI of 1925), before the date on which the City of Bombay Municipal (Amendment) Act, 1933, comes into operation provided that references in the said sections to the Committee and to the Board shall be deemed to be references to the Improvements Committee constituted under the City of Bombay Municipal Act, 1888 (Bombay III of 1888), as amended by the City of Bombay Municipal (Amendment) Act, 1933, and to the Municipal corporation of the City of Bombay respectively.
