Section 520CC in The Mumbai Municipal Corporation Act, 1888
520CC. [ Removal of doubt. [Section 520CC was inserted by the Mumbai Municipal Corporation (Second Amendment) Act No. 13 of 1998, Section 20.]
- For the removal of doubt it is hereby declared that, notwithstanding anything contained in this Act as amended by the Mumbai Municipal Corporation (Amendment) Act, 1998 and the Mumbai Municipal Corporation (Second Amendment) Act, 1998, the Corporation [* * *] shall not, at any time, be competent to pass any resolution or take any action or to do anything which may result in or have the effect of giving independent status quo or separation of, the City of Mumbai from the State of Maharashtra. Any such resolution, moved or action initiated or anything done or proposed to be done which would result in or have effect of, such separation shall be illegal and void ab initio.]
