Section 41 in The Mumbai Municipal Corporation Act, 1888
41. Appointment of Hospital Committee.
- The Corporation, either singly or in concurrence with the State Government, may appoint a Hospital Committee with such constitution, powers and duties with respect to hospitals and institutions for the benefit of the aged, sick and infirm, vesting wholly or partly in the corporation and supported or aided out of its funds as may be defined and provided by bye-laws made under section 461 or by any agreement made with the State Government in this behalf.
