Section 133(f) in The Mumbai Municipal Corporation Act, 1888
(f)[ In case of expenditure for the purposes of clause (q) of section 61 the provisions of this section shall apply as if for the words"Standing Committee" the words"Education Committee" had been substituted.] [Clause (f) was inserted by Maharashtra 27 of 1999, Section 71(c), (w.e.f. 23-4-1999).]
