Section 461(v) in The Mumbai Municipal Corporation Act, 1888
(v)determining the constitution, powers and duties of any committee which the Corporation may appoint under section 40 or 41];(vv)[ securing the protection of public parks, gardens and open spaces vested in or under the control of the corporation from injury or misuse, regulating their management and the manner in which they may be used by the public and providing for the proper behaviour of persons in them;] [This clause was inserted by Bombay 6 of 1922, Section 32.]
