Section 463 in The Mumbai Municipal Corporation Act, 1888
463. By-laws to be confirmed by Central or [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, as the case may be.
- No by-law [* * *] [The words made under either of the two last preceding sections , were omitted by the Adaptation of Indian Laws Order in Council.] shall have any validity unless and until it is confirmed [in the case of a by-law made under clause(s) of section 461, by the Central Government, and in the case of any other by-law, by the [State] [The words, figures, letter and brackets 'in the case of a by-law made under clause(s) of section 461, by the Central Government, and in the case of any other by-law, by the Provincial Government' were substituted for the words by 'Government' by the Adaptation of Indian Laws Order in Council.] Government].
