Section 89C in The Mumbai Municipal Corporation Act, 1888
89C. The Victoria and Albert Museum [renamed as Dr. Bhau Daji Lad Museum] [These words and letters were inserted by Maharashtra 51 of 1975, Section 7(2).] and the site thereof to vest in the corporation.
- [(1) On and from the commencement of the City of Bombay Police Charges Act, 1907, all the estate, right, title and interest of [Government] [Section 89C was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Maharashtra 51 of 1975, Section 7(1).] in and to the Victoria and Albert Museum and the site thereof shall vest in the corporation free from all liabilities and charges affecting the same and [created by the [Government] [The words 'created by the Crown' were substituted for the words 'created by Government' by the Adaptation of Indian Laws Order in Council.]] and corporation may apply the said museum and the said site to any public purpose on and from such dates as the Prince of Wales Museum of Western India may be declared open by [ [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government]].(2)[ On and from the commencement of the Bombay Municipal Corporation and Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1975, the Victoria and Albert Museum aforesaid shall be deemed to have been renamed as "Dr. Bhau Daji Lad Museum", and any reference to the Victoria and Albert Museum in any law for the time being in force or in any contract, instrument or other document shall be construed as, and shall be deemed to be, a reference to Dr. Bhau Daji Lad Museum.] [These words and letters were inserted by Maharashtra 51 of 1975, Section 7(2).]
