Section 137(4) in The Mumbai Municipal Corporation Act, 1888
(4)The [Commissioner] [This word was substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 74(d), (w.e.f. 23-4-1999).] shall cause the said report to be printed and forward a printed copy thereof along with the printed copy of the Administration Report and Statement of Accounts which he is required by sub-section (3) of section 124 to forward to each councillor]
