Section 91A(8) in The Mumbai Municipal Corporation Act, 1888
(8)Any land, other than land specified in clause (c) of sub-section (2) and other than land leased or agreed to be leased by the said Board or by the corporation specified in Schedule W, which shall be required by [the Central or the [State] [The words 'the Central or the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council] Government] for a public purpose, may at any time, after giving six months' notice to the corporation, be resumed by [that Government] [The words 'that Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.].
