Section 269(4) in The Mumbai Municipal Corporation Act, 1888
(4)The Commissioner may temporarily, and with the approval of [the Corporation] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 105(a) and (b), (w.e.f. 23-4-1999).] permanently, close any of the said works, either entirely or partially.
