Section 133(e) in The Mumbai Municipal Corporation Act, 1888
(e)If any such reduction as is referred to in sub-clause (1) of clause (b) is of an amount exceeding [five lakh rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 10 of 1998, Section 85(e).], the Corporation may pass with regard thereto such order as they may think fit; and it shall be incumbent on [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 71(a), (w.e.f. 23-4-1999).] and the Commissioner to give effect to such order.
