Section 269(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Commissioner may maintain the said works and provide them with water, and, when authorised by [the Corporation] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 105(a) and (b), (w.e.f. 23- 4-1999).] in this behalf, may construct any other such works for supplying water for the gratuitous use of the inhabitants of the city.
