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][* * * *] 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] at a meeting for the purpose of making Laws and Regulations.
