Section 91F(3) in The Mumbai Municipal Corporation Act, 1888
(3)Whenever any property is requisitioned under sub-section (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-section.Explanation. - For the purpose of this section,"premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof.]
