Section 299(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that where the land or building is vested in [the [Government] [These words were substituted for the words 'Her Majesty or' by the Adaptation of Indian Laws Order in Council.] possession shall not be taken as aforesaid without the previous sanction of the Government concerned and, when the land or building is vested] in any corporation constituted by Royal Charter or by an Act of Parliament, [of the United Kingdom] [These words were inserted by the Adaptation of Laws Order, 1950.] or [by an Indian law,] [The words 'by an Indian Law' were substituted for the words 'of the Governor General of India in Council or of the Governor in Council' by the Adaptation of Indian Laws Order in Council.] possession shall not be taken as aforesaid without the previous sanction of [the [State] [The words 'the Provincial Government' were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government].
