Section 66C(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, section 22(a), (w.e.f. 23-4-1999).] [* * *] [ This words 'or the member-in-charge' were deleted by Maharashtra 27 of 1999. section 22(c), (w.e.f. 23-4-1999).] may either make a brief statement on the same day or fix a date for the same.
