Section 105H in The Mumbai Municipal Corporation Act, 1888
105H. Power to make regulations.
- [The Commissioner, with the approval of the Standing Committee and the General Manager with the approval of Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 44 (w.e.f. 23-4-1999)], may make regulations for all or any of the following matters, namely : -(a)the forms of notices under sections 105B and 105C and for prescribing the other manner in which they may be served under those sections;(b)the holding of inquiries under this Chapter;(c)the procedure to be followed in taking possession of any corporation premises under section 105B;(d)the manner in which the damages under section 105C may be assessed and the principles which may be taken into account in assessing such damage;(e)the manner in which appeals may be preferred under section 105F and the procedure to be followed in such appeals;(f)any other matter which has to be, or may be, prescribed under this Chapter by regulations.
