Section 267(2) in The Mumbai Municipal Corporation Act, 1888
(2)The limits of the watershed of the Vehar lake shall, for the purposes of this section, be deemed to be the limits defined in a plan marked "B", authenticated by the signatures of the Governor and Members of Council, and deposited in the office of the Secretary to the [Government of Bombay.] [The words 'Government of Bombay' stand unmodified by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
