Section 2(9) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(9)"Metropolitan Commissioner" means the Metropolitan Commissioner appointed under [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words were substituted for the words and figures the Bombay Metropolitan Region Development Authority Act, 1974' by Maharashtra 25 of 1996, Schedule, clause 4(b).];
