Section 3(a) in The Mumbai Municipal Corporation Act, 1888
(a)[ "the city" means the area specified in Part I of Schedule A to the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945; [These clauses were substituted for clause (a) by Bombay 7 of 1950, Section 5(i).](aa)[ "extended suburbs" means the area specified in Part IV of Schedule A to the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945];
