Section 36A(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [presiding authority] [The words 'presiding authority' were substituted for the word 'president' by Bombay 21 of 1931, Section 2(ii).] may, in the case of grave disorder arising in the meeting, suspend the meeting for a period not exceeding three days].[Mayor] [The word 'Mayor' was substituted for the original words by Bombay 21 of 1931, Section 2(i).]
