Section 460KK(2) in The Mumbai Municipal Corporation Act, 1888
(2)The amount to be transferred to the municipal fund under sub-section (1) shall be:-(a)in the case of the official year ended on the 31st March 1948 the sum of five lakhs of rupees;(b)[ in the case of the official years ended on the 31st March, 1949 and the 31st March, 1950, in respect of each year, the sum of ten lakhs of rupees; [Clauses (b) to (e) were substituted for clauses (b) and (u) by Bombay 48 of 1950. Section 71.](c)in the case of the official year ending on the 31st March, 1951, the sum of twenty-five lakhs of rupees;(d)in the case of each subsequent year until the year ending on the 31st March, 1955, at progressively increasing scale, the sum of three lakhs of rupees in addition to the sum paid, in respect of the previous official year;(e)in the case of the official year ending on the 31st March, 1956 and each subsequent official year, the sum of forty lakhs of rupees].
