Section 460A(1) in The Mumbai Municipal Corporation Act, 1888
(1)Subject to the superintendence of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 165(a), (w.e.f. 23-4-1999).] and of the corporation, the General Manager shall manage the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4,9.1996).] and perform all acts necessary for the economical and efficient maintenance, operation, administration and development of the undertaking.
