Section 3(l) in The Mumbai Municipal Corporation Act, 1888
(l)"Small Causes Court" means the Court of Small Causes of Bombay;(la)[ "State Election Commission" means the State Election Commission consisting of the State Election Commissioner appointed in accordance with the provisions of clause (I) of article 243-K of the Constitution of India;] [Clause (la) was inserted by Maharashtra 41 of 1994, Section 3(f).]
