Section 91AAA in The Mumbai Municipal Corporation Act, 1888
91AAA. [ Power to lease part of Plot No. 4(b) the Marine Lines Maidan, for certain purposes. [Section 91AAA was inserted by Maharashtra 10 of 1969, Section 2.]
- Notwithstanding anything contained in sub-section (3) of section 91A, it shall be lawful for the State Government to lease a part of Plot No. 4(b) the Marine Lines Maidan, not exceeding 7,200 sq. metres in area and for a term not exceeding 99 years, for the construction of a hospital or for any similar purpose, and the provisions of the first proviso in that sub-section shall not apply to the said part of the plot, so long as such lease remains in force and has not been determined or has not been surrendered or otherwise terminated in accordance with law.]
