Section 56(3) in The Mumbai Municipal Corporation Act, 1888
(3)All acts and things performed and done by [the Director or a Deputy Commissioner] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(c).] [and an additional Deputy Commissioner] [These words were inserted by Bombay 7 of 1950, Section 11(c).], during his tenure of the said office and in virtue thereof, shall for all low -poses be deemed to have been performed and done by the Commissioner.
