Section 527(3) in The Mumbai Municipal Corporation Act, 1888
(3)Where the defendant in any suit is a municipal officer or servant, payment of the sum or of any part of any sum payable by him in or in consequence of the suit whether in respect of cost, charges, expenses, compensation for damages or otherwise, may be made, with the [previous] [The word 'previous was inserted by Bombay 19 of 1930, Section 20.] sanction of [the Standing Committee or the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 203, (w.e.f. 23-4-1999).], from the municipal fund or the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], as the case may be.
