Section 5 in The Mumbai Municipal Corporation Act, 1888
5. [ Composition of Corporation. [Section 5 was substituted by Maharashtra Act No. 41 of 1994, Section 5.]
(1)The Corporation shall consist of,-(a)[two hundred and twenty-seven] councillors directly elected at ward elections; and(b)five nominated councillors having special knowledge or experience in Municipal Administration to be nominated by the Corporation in the prescribed manner:Provided that nothing in this sub-section shall have effect until the expiry of the existing term of the Corporation.(2)The Corporation shall, by the name of The Municipal Corporation of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] be a body corporate and have perpetual succession and a common seal and by such name may sue and be sued.]
