Section 56(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that -[ * * * * * *] [Clause (a) was deleted by Bombay 1 of 1897.](b)The Commissioner shall inform the corporation of the powers and duties which he from time to time deputes to [the Director and a Deputy Commissioner.] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(b).]
