Section 361(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The power conferred by clause (b) of sub-section (1) shall include a power to enter on any vessel within the dock area of the port of Bombay.] [Section 361 was renumbered as sub-section (1) of that section and sub-section (2) was added to that section by Bombay 9 of 1945, Section 2, read with Bombay 8 of 1948, Section 2.]
