Section 56(1) in The Mumbai Municipal Corporation Act, 1888
(1)[The Director or a Deputy Commissioner] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(a).] [or an additional Deputy Commissioner] [These words were inserted by Bombay 7 of 1950. Section 11(a).] so appointed shall be subordinate to the Commissioner and, subject to his orders, shall exercise such of the powers and perform such of the duties of the Commissioners as the Commissioner shall from time to time depute to him:
