Section 66(2) in The Mumbai Municipal Corporation Act, 1888
(2)[Except as is otherewise hereinafter provided every] [These words were substituted for the word 'Every' by Maharashtra 27 of 1999, Section 19(b), (w.e.f. 23-4-1999).] such requisition shall be complied with by the [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).] without unreasonable delay; and it shall be incumbent on every municipal officer and servant to obey any order made by the [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).] in pursuance of any such requisition.
