Section 518(1) in The Mumbai Municipal Corporation Act, 1888
(1)If, upon complaint being made to [it] [The word it' was substituted for the words 'him' and 'he' by the Adaptation of Indian Laws Order in Council.] and after such inquiry as [it] [The word it' was substituted for the words him and he by the Adaptation of Indian Laws Order in Council.] thinks fit to make, it shall at any time appear to the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] that any of the provisions of sections 61, 62, [62C, 62D, [62E] [These figures and letters were inserted by Bombay 3 of 1907, Section 21.], 89F,] 134, 225, [381, 381A] [These figures and letter were inserted by Bombay 5 of 1948, Section 46.] 434, [438 and 513A] [These figures, word and letter were substituted for the original word and figures 'and 438' by Bombay 10 of 1930, Section] have not been or are not being duly carried out or enforced, the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may make an order prescribing a period within which such provision shall be carried out or enforced.
