Section 89(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that on the expiry of the said first term of ninety-nine years or of any further term for which the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] may have directed that the said Vehar waterworks shall vest in the corporation, all rights and every power conveyed to the corporation shall forthwith cease and determine and the said Vehar waterworks shall revert to and become vested in [the State Government] [The words 'the State Government' were substituted for the words 'His Majesty for the purposes of the Provinces' by the Adaptation of Laws Order, 1950.]
