Section 468(1) in The Mumbai Municipal Corporation Act, 1888
(1)The [Commissioner] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 195, (w.e.f. 23-4-1999).] shall cause all by-laws from time to time in force to be printed, and shall cause printed copies thereof to be delivered to any person requiring the same, on payment of [such fee per copy as the Commissioner may, from time to time, fix.] [These words were substituted for the words 'a fee of two annas per each copy' by Maharashtra 42 of 1976, Section 14.]
