Section 3(mm) in The Mumbai Municipal Corporation Act, 1888
(mm)[ "the [Brihan Mumbai Electric Supply and Transport Undertaking] [These clauses were added by Bombay 48 of 1948, Section 2.] means all undertakings acquired, organised, constructed, maintained, extended, managed or conducted by the corporation for the purpose of providing tramsways, trackless trams or mechanically propelled transport facilities for the conveyance of the public or for the purpose of supplying electrical energy to the public and includes all movable and immovable property and rights vested or vesting in the corporation for the purposes of every such undertaking;
