Section 460Z in The Mumbai Municipal Corporation Act, 1888
460Z. Constitution of [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).].
- Except as provided in section 460HH all moneys received by or on behalf of the corporation in respect of the operations of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).] shall be credited to a fund, which shall be called the City of [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).], and which shall, subject to the provisions herein contained, be held by the corporation in trust for the purpose of the said undertaking.
