Section 61(s) in The Mumbai Municipal Corporation Act, 1888
(s)[ the obligations imposed by the City of Bombay Municipal (Amendment) Act, 1933, upon the corporation arising out of the transfer to the corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925;] [New clause (s) was inserted by Bombay 13 of 1933, Section 10.]
