Section 64D in The Mumbai Municipal Corporation Act, 1888
64D. Non-application of provisions of section 64C in certain circumstances.
- Nothing in section 64C shall apply to,-(i)sub-judice matters;(ii)cases referred to Lokayukta or Upa-Lokayukta and other Constitutional institutions, Commissions, etc.;(iii)quasi-judicial matters;(iv)cases related to the Central or other State Governments;(v)cases related to Legislation ; and(vi)cases involving major policy decisions.]
