Section 460B in The Mumbai Municipal Corporation Act, 1888
460B. Power of access to works.
(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.(2)In the exercise of the powers conferred by sub-section (1) as little damage as the circumstances permit shall be done and compensation for any damage so done shall be paid by the General Manager.
