Section 520E(b) in The Mumbai Municipal Corporation Act, 1888
(b)all the powers and functions vesting in or exercisable by the Corporation, [* * *] [The words 'the Mayor-in-Council' deleted by Maharashtra 27 of 1999, Section 202, (w.e.f. 23-4-1999).], the Mayor, the various Committees and the Councillors, under this Act or any other law for the time being in force shall vest in and be exercisable by such Government officer or officers, as the State Government, from time to time, appoints in this behalf, and such officer or officers shall receive such remuneration from the municipal fund as the State Government may, from time to time, determine;
