Section 35 in The Bombay Municipal (Extension of limits) Act, 1950
35. Continuation of references to City of Bombay Municipal Act, 1888, in other enactments, etc.
- Unless there is anything contrary in the subject or context, references to the [said Act] [The words 'said Act' refer to the City of Bombay Municipal Act, 1888.] in any enactment, rule, regulation, by-laws, notification, order or any instrument shall be construed as references to the Bombay Municipal Corporation Act.
