Section 1 in City of Bombay Municipal (Supplementary) Act, 1888
1. Confirmation of the City of Bombay Municipal Act, 1888, so far as regards Benches, Magistrates and Courts of Small Causes.
- The [City of Bombay Municipal Act, 1888] [Short title of this Act now reads as 'the Mumbai Municipal Corporation Act' vide Maharashtra 25 of 1996, section 2, Schedule.] [* * * *] [The words relating to the Calcutta Municipal Consolidation Act, in the title and preamble and in Section 1 were repealed by the Calcutta Municipal Act, 1899 (Bombay Act 3 of 1899), Bengal Code.] shall, so far as regards -(a)the jurisdiction thereby conferred upon Appellate Benches of Municipal Authorities and upon Presidency and other Magistrates and Courts of Small Municipal Causes or any Judge of such a Court and(b)the decisions, orders and other proceedings of those Benches, Magistrates and Courts or of any such Judge, be as valid as if they had been passed by the [Central Government] [The words 'Central Government' were substituted for words 'Governor General of India in Council' by the Adaptation of Indian Laws Order in Council.] at a meeting for the purpose of making Laws and Regulations.
