Section 487(2) in The Mumbai Municipal Corporation Act, 1888
(2)Nothing in this section shall be deemed to apply to a cheque drawn upon the municipal fund under section 113 [or upon the [Brihan Mumbai Electric Supply and Transport Fund] [This portion was added by Bombay 48 of 1948, Section 48(ii).] under section 460BB, or sub-section (3) of section 460KK, or sub-section (4) of section 460LL].Power of entry
