Section 460A(2) in The Mumbai Municipal Corporation Act, 1888
(2)Without prejudice to the generality of the foregoing provision, the General Manager may, with the sanction of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 165(b)(i), (w.e.f. 23-4-1999).] and subject to the restrictions or conditions imposed by this Act, [* * *] [The words 'and the Mayor-in-Council' were deleted by Maharashtra 27 of 1999, Section 165(b)(ii), (w.e.f. 23-4- 1999).] either within or without the city -(a)construct or acquire, transport undertakings, including tramways, trackless trams and mechanically propelled transport facilities for the conveyance of the public subject to the provisions of the [Motor Vehicles Act, 1939,] [See now the Motor Vehicles Act, 1988 (59 of 1988).] or of any other enactment for the time being in force and the conditions of any licence, permit or sanction in favour of the corporation granted thereunder;(b)construct or acquire, subject to the provisions of the Indian Electricity Act, 1910, or of any other enactment for the time being in force and the conditions of any licence or sanction in favour of the corporation granted thereunder, undertakings for the generation or supply of electrical energy and for electric traction, and enter into any agreement with any person for the supply of electrical energy to or by the corporation;(c)construct buildings and works of every description necessary or desirable for the operation or development of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Bombay Electric Supply and Transport undertaking' by Maharashtra 25 of 1996, schedule.];(d)purchase or take on lease or hire or otherwise acquire any moveable or immovable property or rights;(e)exercise any of the powers of a licensee under the Indian Electricity Act, 1910, or any other enactment for the time being in force relating to the generation or supply of electrical energy which the corporation is for the time being authorised to exercise and any other powers exercisable by the corporation under such enactment or under any licence thereunder granted in favour of the corporation; and(f)exercise any of the powers of a licensee holding a stage carriage permit under [Motor Vehicles Act, 1939] [See now the Motor Vehicles Act, 1988 (59 of 1988).] which the corporation is for the time being authorised to exercise and any other powers exercisable by the corporation under said Act in relation to the provision of mechanically propelled transport facilities for the conveyance of the public.
