Section 92(dddd) in The Mumbai Municipal Corporation Act, 1888
(dddd)[ All leases granted by the corporation of the immovable properties belonging to the corporation for whatever term shall be subject to the following conditions in addition to the conditions stipulated in the Lease-deed or Lease-agreement executed by the corporation, namely :- [[Clause (dddd) was added by w.r.e.f. 22-6-1993 by the Maharashtra 20 of 2012, Section 2.
