Section 441A in The Mumbai Municipal Corporation Act, 1888
441A. Section 90 to 94 of Bombay Police Act to cease to apply to [Brinan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
- On the date of commencement of the Bombay Municipal Corporation and Bombay Police (Amendment) Act, 1974, the provisions of Sections 90 to 94 (both inclusive), of the Bombay Police Act, 1951 (hereinafter in this section referred to as "the said Act"), shall cease to apply to [Brinan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]:Provided that-(a)nothing in this section shall affect the liability of any person to any penalty or punishment, or the liability of any person for the payment of pound fees or expenses, incurred under the said Act;(b)any appointment, notification or order made or issued in respect of any cattle pound or the pound fees and expenses to be charged shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under this Act, and continue in force until duly altered, repealed or amended under this Act;(c)any cattle pound established under the said Act shall vest in the Corporation, subject to such conditions as the State Government may think fit to impose, and shall be maintained and managed by the Corporation in accordance with the provisions of this Act.
