Section 287A(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may, if he thinks fit, cause any work described in this Chapter to be executed [or any cistern to be supplied with a lock and key] by municipal or other agency under his own orders, without first of all giving the person by whom the same would otherwise have to be executed [or supplied] [These words were inserted by Bombay, 5 of 1938, Section 35.] the option of doing [or supplying] [These words were inserted by Bombay, 5 of 1938, Section 35.] the same.
