Section 515A in The Mumbai Municipal Corporation Act, 1888
515A. [ Special provision regarding fines and other punishments under this Act. [This section was inserted by Maharashtra 32 of 1964, Section 19.]
- Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any Presidency Magistrate trying offences under this Act to pass sentences of fine or to award any punishment under this Act in excess of his powers specified in that section.]
