Section 4 in The Mumbai Municipal Corporation Act, 1888
4. [ Municipal Authorities. [ Section 4 substituted by Maharashtra 27 of 1999, Section 3, (w.e.f. 23.4.1999)]
- The Municipal Authorities charged with carrying our the provisions of this Act are-(a)a Corporation;(b)a Standing Committee;(c)an Improvements Committee;(d)a Brihan Mumbai Electric Supply and Transport Committee;(e)an Education Committee;(f)a Wards Committee;(g)a Mayor;(h)a Municipal Commissioner;(i)a General Manager of the Brihan Mumbai Electric Supply and Transport Undertaking.](A)The Municipal Corporation
