Section 59(1) in The Mumbai Municipal Corporation Act, 1888
(1)Leave of absence may b e granted, from time to time-(a)to the Commissioner, by the [ [State] [The word 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], with the assent of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 14 (w.e.f. 23-4-1999).];(b)to [the Director or a Deputy Commissioner,] [These words were substituted for the word 'A Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(b)(i)] by [the Commissioner] [These words were substituted for the words 'the Corporation' by Maharashtra 10 of 1998, Section 20(b).].Allowance whilst absent on leave
