Section 288 in The Mumbai Municipal Corporation Act, 1888
288. Power to supply water without [Brihan Mumbai] [These words were substituted for the Nerds 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
- The Commissioner may supply water from a municipal water work to any local authority or person without [Brihan Mumbai] [These words were substituted for the Nerds 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] on such terms as to payment and as to the period and conditions of supply as shall be, either generally or specially approved by the corporation,
