Section 454 in The Mumbai Municipal Corporation Act, 1888
454. Enumeration of inhabitants.
- At such time and in such manner as shall be directed from time to time by the Commissioner, with the sanction of the corporation and of [the Central Government] [The words 'the Central Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.], an enumeration shall be made of the persons who at the time of making such enumeration shall be within [Brinan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]:Provided always that, one clear month previous to such enumeration being commenced, notice of the intention to make the same, with the date or dates upon or within which it is intended to be made, and all other necessary particulars, shall be given by advertisement in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in the local newspapers.
