Section 3(d) in The Mumbai Municipal Corporation Act, 1888
(d)"the Commissioner" means the Municipal Commissioner for [Brihan Mumbai] [These words were inserted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] appointed under section 54 and includes [an Additional Municipal Commissioner appointed under sub-section (3) of Section 54 and] [These words, brackets and figures were inserted by Maharashtra Mill of 1983, Section 2.] an acting Commissioner appointed under sub-section (3) of Section 59;
