Section 394(7) in The Mumbai Municipal Corporation Act, 1888
(7)The Commissioner may from time to time with the approval of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 159, (w.e.f. 23-4-1999).] specially exempt from the operation of this section any mills for spinning or weaving cotton, wool, silk or jute or any other large mill or factory.
