Section 62(2) in The Mumbai Municipal Corporation Act, 1888
(2)Notwithstanding anything contained in clause (gg) of Section 61, the corporation shall by such monthly payments be deemed to have made adequate provisions for the maintenance of the said institutions and shall not be liable for any further expenditure in connection therewith.][[62A. Fees to be charged by the corporation in public hospitals and dispensaries. [Sections 62 to 62D were substituted for Section 62 by Bombay 3 of 1907, Section 10.]- In public hospitals and dispensaries established and maintained, and in connection with other measures carried out, under clause (gg) of section 61 such fees, if any, may be charged as may be prescribed by the corporation.]]
