Section 469A in The Mumbai Municipal Corporation Act, 1888
469A. [ Application of sections 466, 468 and 469 to by-laws under section 461A. [This section was inserted by Bombay 48 of 1948, Section 44.]
- In regard to by-laws made or required or proposed to be made under section 461A, the provisions of sections 466, 468 and 469 shall apply as if for the word 'Commissioner' the words 'General Manager' had been substituted, and as section 468 had provided for the display of the relevant by-laws in every vehicle of the [Brihan Mumbai Electric Supply and Transport Undertaking] used for the conveyance of the public.]
