Section 460LL(3) in The Mumbai Municipal Corporation Act, 1888
(3)The [Brihan Mumbai Electric Supply and Transport Betterment Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be applied to improvements in the services, amenities and facilities provided for the public by the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
