Section 354X in The Mumbai Municipal Corporation Act, 1888
354X. Payment to be made by [State] [The words 'The Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government.
- [The [State] [This word was substituted for the ward 'Provincial' by the Adaptation of Laws Order, 1950.] Government] shall pay to the corporation from the date on which the City of Bombay Municipal (Amendment) Act, 1933, comes into operation and until the ninth day of November 1997, all rents and profits derived by the [the [State] [This word was substituted for the ward 'Provincial' by the Adaptation of Laws Order, 1950.] Government] from the lands specified or referred to in Schedule Z.
