Section 66A(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Mayor] [This word was substituted for the words 'Chairperson of the Corporation' by Maharashtra 27 of 1999, section 20(b) (w.e.f 23-4-1999).] shall disallow any question which is in his opinion, in contravention of the provisions of sub-section (1).
