Section 124(1) in The Mumbai Municipal Corporation Act, 1888
(1)[The Commissioner] [These words were substituted for the words 'The Member-in-Charge' by Maharashtra 27 of 1999, Section 56(a), (w.e.f. 23-4-1999).] shall, as soon as may be after each first day of April but not later than [thirty-first day of July] [These words were substituted for the words 'thirtieth day of November' by Maharashtra 14 of 2008, Section 2 (w.e.f. 2-5-2008).], have prepared a detailed report of the municipal administration of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] [other than the administration of the [Brihan Mumbai] [These words were inserted by Bombay 48 of 1948, Section 26.] Electric Supply and Transport Undertaking]] during the previous official year, together with a statement showing the amounts of the receipts and disbursement respectively credited and debited to the municipal fund during the said year and the balance at the credit of the fund at the close of the said year.
