Section 123A(3) in The Mumbai Municipal Corporation Act, 1888
(3)The Commissioner shall publish such accounts in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] every [*] [The word 'half' was omitted by Bombay 5 of 1938, Section 17.] year.]
