Section 118(b) in The Mumbai Municipal Corporation Act, 1888
(b)[ sums payable to the [Birhan Mumbai Electric Supply and Transport Fund] [Clause (b) was inserted by Bombay 48 of 1948, Section 23.] in repayment of amounts disbursed therefrom for any of the purposes of this Act other than for the purpose of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] and including the expenses of, or reasonable charges for, all supplies provided and services rendered for any such purpose by the General Manager at the charge of the [Birhan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).];]
