Section 63(m) in The Mumbai Municipal Corporation Act, 1888
(m)[ subject to such terms and conditions including provisions with regard to the control and supervision as the Corporation may deem fit to impose or make, making any contribution to a public trust registered under the Bombay Public Trust Act, 1950 for establishing or running a hospital to provide medical facilities to the employees of the [Britian Mumbai Electric Supply and Transport Undertaking] [ Cause (m) was inserted by Maharashtra 21 of 1979, a. 11 (b).] and the members of their families.]
