Section 460B(1) in The Mumbai Municipal Corporation Act, 1888
(1)Without prejudice to any other powers exercisable by him, the General Manager may for the purpose of inspecting or repairing or executing any work upon or in connection with the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]-(a)enter upon and pass through any land within or without the city in whomsoever such land vests;(b)convey into and through any such land all necessary materials, tools and implements.
