Section 165 in The Mumbai Municipal Corporation Act, 1888
165. Hearing of complaint.
(1)At the time and place so fixed, the Commissioner shall investigate and dispose of the complaint in the presence of the complainant, if he shall appear, and, if not, in his absence.(2)For reasonable cause, the Commissioner may from time to time adjourn the investigation.(3)When the complaint is disposed of, the result thereof shall be noted in the book of complaints kept under section 164, and any necessary amendment shall be made in accordance with such result, in the assessment book.
