Section 66(5) in The Mumbai Municipal Corporation Act, 1888
(5)[ In their application to matters relating to the [Brihan Mumbai Electric Supply and Transport Undertaking] [This sub-section was added by Bombay 48 of 1948, Section 9.], the provisions of sub-sections (1), (2) and (3) shall have effect as if for the word [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).] the words "General Manager" and for the words "standing committee" the words [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] had been substituted.]
