Section 517(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ In relation to legal proceedings arising out of the acquisition, extension, administration, operation and maintenance of the [Brihan Mumbai Electric Supply and Transport Undertaking] [This sub-section was added by Bombay 48 of 1948, Section 56.] (excepting proceedings, if any, arising out of the acquisition made with effect from the 7th August 1947 of the said undertaking from the Bombay Electric Supply and Tramways Company Limited), the provisions of sub-sections (1) and (2) shall apply as if for the words "the Commissioner" the words "the General Manager" [and for the word "Standing Committee" the word "Brihan Mumbai Electric Supply and Transport Committee" had respectively been substituted.] [These words were substituted by Maharashtra 27 of 1999, Section 199(b), (w.e.f. 23-4- 1999).]
