Section 69(e) in The Mumbai Municipal Corporation Act, 1888
(e)the foregoing provisions of this section [shall, as far as may be, apply] [These words were substituted for the original words by Bombay 13 of 1933, Section 12(b).] to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.
