Section 91B(5) in The Mumbai Municipal Corporation Act, 1888
(5)After the expiry of the lease period as provided in sub-section (2), the land shall again vest or revest absolutely, free from all encumbrances in the State Government.] [Sub-section (2), (3), (4) and (5) was added by Maharashtra 8 of 2002, Section 4, (w.e.f. 1.10.1998).]]
