Section 91C in The Mumbai Municipal Corporation Act, 1888
91C. [ Power to apply certain lands vested in the corporation to the purpose of any scheme under this Act. [Section 91C were inserted by Bombay 13 of 1933, Section 19.]
- The corporation shall have power, subject to the provisions of section 91A, to apply any of the lands specified in Schedules W, X and Y for [any of the purposes for which land acquired under Chapter-XII-A may be applied including the purposes of] any of the schemes referred to in sub-section (2) of section 354B.]
