Section 3(e) in The Mumbai Municipal Corporation Act, 1888
(e)"Deputy Commissioner" means a Deputy Municipal Commissioner appointed under section 55, [and the Deputy Municipal Commissioner (Improvements) appointed under section 56A] [These words, figures, brackets and letter were inserted by Bombay 13 of 1933, Section 3(a).] and includes an acting Deputy Commissioner appointed under sub-section (3) of Section 59 [and an additional Deputy Municipal Commissioner appointed under sub-section (1A) of Section 55] [These words, figures, letter and brackets were added by Bombay 7 of 1950, Section 5(iii).];(ea)[ "Director" means the Director (Engineering Services and Projects) appointed under section 54A;] [ Clause (ea) was inserted by Maharashtra 53 of 1981, Section 2.](eb)[ "Designated Officer" means an officer designated under sub-section (1) of section 351] [Clause (eb) was inserted by Maharashtra 2 of 2012, Section 2.];
