Section 123A in The Mumbai Municipal Corporation Act, 1888
123A. [ Separate pro forma accounts to kept by the Commissioner. [New section 123A was inserted by Bombay 13 of 1933, Section 30.]
(1)There shall be kept by the Commissioner under a separate heading in the municipal accounts, of all the property vested or vesting in the corporation and of all receipts and expenditure of the corporation on account of the transfer to them of the powers, duties, assets and liabilities of the Board of Trustees constituted under the City of Bombay Improvement Trust Transfer Act, 1925, [and of all property acquired by, and of all receipts and expenditure of, the Corporation for any of the purposes of Chapter XII-A.](2)Such accounts shall be maintained so far as may be, in such manner and in such forms as the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, section 53 and 54, (w.e.f. 23-4-1999).] shall from time to time prescribe in accordance with the rules contained in Schedule BB.(3)The Commissioner shall publish such accounts in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] every [*] [The word 'half' was omitted by Bombay 5 of 1938, Section 17.] year.]
