Section 54(5) in The Mumbai Municipal Corporation Act, 1888
(5)Subject to provisions of sub-section (4), every person so appointed shall be subject to the sam abilities, restrictions and conditions to which the Commissioner is subject.] [Sub-sections (3), (4) and (5) were added by Maharashtra 43 of 1984, Section 8.]The Director [This heading and section 54A were inserted by Maharashtra 53 of 1981, Section 8.]
