Section 66A(5) in The Mumbai Municipal Corporation Act, 1888
(5)[ The General Manager shall without unreasonable delay furnish the [Commissioner] [This Sub-Section was added by Bombay 48 of 1948, section 10] with such information relating to the [Brihan Mumbai Electric Supply and Transport Undertaking] [ These words were substituted by Maharashtra 25 of 1996, (w.e.f 4-9-1996).] as he may require for the purpose of answering any question under this section.]]
