Section 1(b) in City of Bombay Municipal (Supplementary) Act, 1888
(b)the decisions, orders and other proceedings of those Benches, Magistrates and Courts or of any such Judge, be as valid as if they had been passed by the [Central Government] [The words 'Central Government' were substituted for words 'Governor General of India in Council' by the Adaptation of Indian Laws Order in Council.] at a meeting for the purpose of making Laws and Regulations.
