Section 33(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[ The applicant shall whenever so required by the Chief Judge, deposit in the Court a sum of Rs. 500 in cash or Government securities of equivalent value at the market rate of the day as security for any costs which the applicant, may be ordered to pay to other parties to the said application.] [Sub-section (1A) was inserted by Bombay 1 of 1946, Section 14 read with Bombay 8 of 1948, Section 4.]
