Section 3(a1) in The Mumbai Municipal Corporation Act, 1888
(a1)[Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] means the areas specified in Parts I, II and III of Schedule A to the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 [and on and from the date of commencement of the Bombay Municipal Further Extension of Limits and Schedule BBA (Amendments)] Act, 1956, includes the extended suburbs i.e., the area specified in Part IV of this Schedule] [This portion was inserted by Bombay 58 of 1956, Section 3(2).]; [specified as the larger urban area in the notification issued in respect thereof under clause (2) of Article 243-Q of the Constitution of India] [This portion was added by Maharashtra 41 of 1994, Section 3(a).].
