Section 126G(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The Standing Committee or, as the case may be the Brihan Mumbai Electric Supply and Transport Committee, shall examine the report and place it before the Corporation, with its recommendations, if any.] [Sub-section (2) was substituted by Maharashtra 27 of 1999, Section 65(b), (w.e.f. 23-4-1999)]]
