Section 407(b) in The Mumbai Municipal Corporation Act, 1888
(b)with the approval of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 163, (w.e.f. 23-4-1999).], farm the stailages, rents and fees leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time; or
