Section 354L(1) in The Mumbai Municipal Corporation Act, 1888
(1)As soon as the corporation have approved the scheme the Commissioner shall apply to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] [This sub-section (2) and (3) were substituted for sub-section (2) by Bombay 34 of 1954, Section 12(2).] on behalf of the corporation for sanction to the scheme.
