Section 53A in The Mumbai Municipal Corporation Act, 1888
53A. [ Exercise of powers and discharge of duties of any committee by corporation. [Section 53A and 53B were inserted by Maharashtra 32 of 2011, Section 5 (w.e.f. 21.5.2011).]
- If, any committee or special committee under this Act is not constituted at any point of time, or for any reason not in a position to exercise its powers or discharge its duties under this Act, its powers shall be exercised and its duties shall be discharged by the corporation until such committee is constituted or in a position to exercise its powers or discharge its duties.
