Section 114 in The Mumbai Municipal Corporation Act, 1888
114. Deposit of portion of the municipal fund may be made with bank or agency out of [Mumbai] [This word was substituted for the word 'Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] when convenient
-Notwithstanding anything contained in the two last preceding sections, the Commissioner may, with the [previous] [The word 'previous' was inserted by Bombay 19 of 1930, Section 9.] approval of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, sections 46 and 47, (w.e.f. 23-4-1999).] from time to time, remit any portion of the municipal fund to a bank or other agency at any place beyond the city at which it may be desirable for the Corporation to have funds in deposit, and any moneys payable to the credit of the municipal fund or chargeable there against, which can, in the opinion of the Commissioner be most conveniently paid into or out of the account of the Corporation at any such bank or agency, may be so paid.
