Section 118(c) in The Mumbai Municipal Corporation Act, 1888
(c)the salaries, [joining time allowances] [These words were inserted by Bombay 5 of 1905, Section 8(a).] and other allowances of the Commissioner [of the Director] [These words were inserted by Maharashtra 53 of 1981, Section 16(a).] and of any Deputy Commissioner appointed under this Act [and of any officer whose services may, at the request of the corporation, be placed by [the [State] [These words were added by Bombay 5 of 1905, Section 8(b).] Government] at their disposal];]
