Section 29(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)The Committee may refer to a sub-committee appointed under sub-section (1) for inquiry and report or for opinion on any matter with which the Committee is competent to deal.[29A. Constitution of Wards Committees. - (1) Where the population of the City is three lakhs or more, there shall be constituted by the [Municipal Corporation, Subject to the rules made by the State Government] Wards Committee or Committees consisting of one or more wards within the territorial area of a Corporation.
