Section 354Q in The Mumbai Municipal Corporation Act, 1888
354Q. Vesting of land in corporation.
(1)When such scheme is sanctioned by [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in the case of land specified in Schedule W [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall resume the land, and the said land shall thereupon vest in the corporation.(2)The Commissioner shall then proceed to execute the police accommodation scheme.(3)Any building constructed under this section shall with the site be held by [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] for police purposes for a term of sixty years from the date of the completion of the building, and [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall, during this said period, pay yearly to the corporation by way of rent a sum equal to the total of-(a)the annual interest payable by the corporation on all moneys, which they have spent on the scheme, and(b)sinking fund charges so calculated that at the end of the said period the aggregate in the sinking fund shall amount to the total sum spent on the scheme, such total sum shall include(i)all moneys spent on interest and sinking fund charges up to the date of the commencement of the said period;(ii)if and so far as the land included in the scheme is not part of the land specified in Schedule W the cost of such land;(iii)preliminary expenses and an allowance for management and supervision up to the date of the commencement of the said period.(4)The cost of such land for the purposes of this section shall be deemed to be-(a)if and so far as the land has been acquired for the scheme, the actual cost of its acquisition, and(b)in all other cases the market value of the land at the date of the declaration of the scheme.(5)[the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall maintain the building held by them under sub-section (3) in a state of proper repairs.(6)On the expiration of the period of sixty years the building and the land forming the site thereof shall vest absolutely in [Government] [This word was substituted for the words 'His Majesty' by the Adaptation of Laws Order, 1950.].(7)This section shall apply to all police accommodation schemes sanctioned heretofore by [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in accordance with the provisions of the [City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925] [The City of Bor Inv Improvement Act, 1898, was repealed by the City of Bombay Improvement Trust Transfer Act, 1925, which has been repealed by Bombay 13 of 1933.], as if such schemes had been sanctioned under the provisions of this Act.[Clearance areas] [These headings and sections were substituted for sections 354R and 354S by Bombay 34 of 1954, Section 18.]
