Section 133(g) in The Mumbai Municipal Corporation Act, 1888
(g)[ For the purposes of expenditure from the Brihan Mumbai Electric Supply and Transport Fund, the provisions of this section shall apply as if for the words "Standing Committee" and "Commissioner" the words "Brihan Mumbai Electric Supply and Transport Committee" and"General Manager" respectively, had been substituted] [Clause (g) was substituted by Maharashtra 27 of 1999, Section 71(d), (w.e.f. 23-4-1999).].]
