Section 56 in The Mumbai Municipal Corporation Act, 1888
56. Functions of [the Director and a Deputy Commissioner.] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(b).]
(1)[The Director or a Deputy Commissioner] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(a).] [or an additional Deputy Commissioner] [These words were inserted by Bombay 7 of 1950. Section 11(a).] so appointed shall be subordinate to the Commissioner and, subject to his orders, shall exercise such of the powers and perform such of the duties of the Commissioners as the Commissioner shall from time to time depute to him:(2)Provided that -[ * * * * * *] [Clause (a) was deleted by Bombay 1 of 1897.](b)The Commissioner shall inform the corporation of the powers and duties which he from time to time deputes to [the Director and a Deputy Commissioner.] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(b).](2A)[ Provided further that when an additional Deputy Commissioner or more than one additional Deputy Commissioner have been appointed, the Commissioner shall prescribe the respective spheres of duties of each of such additional Deputy Commissioners, and in so doing may allot to the Deputy Commissioner or the additional Deputy Commissioner designated by him responsibility, subject to the control of the Commissioner, for the municipal government of the suburbs in so far as such responsibility is consistent with the powers and duties deputed to him under sub-section (1).] [Sub-section (2A) was inserted by Bombay 7 of 1950, Section 11(b).](3)All acts and things performed and done by [the Director or a Deputy Commissioner] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 9(c).] [and an additional Deputy Commissioner] [These words were inserted by Bombay 7 of 1950, Section 11(c).], during his tenure of the said office and in virtue thereof, shall for all low -poses be deemed to have been performed and done by the Commissioner.
