Section 42(c) in The City of Bombay Municipal (Amendment) Act, 1933
(c)all appointments, rules, orders and by-laws made, notifications and notices issued, rents, premia, and fees imposed, contracts entered into and suits and other proceedings instituted under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), and the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), shall, so far as may be, be deemed to have been respectively made, issued, imposed, entered into and instituted under the City of Bombay Municipal Act, 1888 (Bombay III of 1888), as amended by this Act;
