Section 460 in The Mumbai Municipal Corporation Act, 1888
460. Returns houseless persons.
- The Commissioner shall obtain, by such means as shall appear to him best adapted for the purpose and as shall be sanctioned by [the Central Government] [The words 'the Central Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in council.], returns of the particulars required for the purpose of the census with respect to all houseless persons, and all persons who during the said night preceding the day to be appointed for the making of such enumeration were on outdoor night duty, or for any other reasons were not abiding in any building of which account is to be taken by the enumerators.[Chapter XVI-A] [The Chapter containing sections 460A to 460PP was inserted by Bombay 48 of 1948, Section 40.] The [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]The operation of the undertaking and the construction and maintenance of works
