Section 12(b) in New Bombay Disposal Land Regulations, 1975
(b)That the land with all fixtures and structures thereon shall be liable to be resumed by the Corporation if not used for the specific purpose or purposes for which it is granted by such date as the Corporation may fix in this behalf, or if used for any purpose other than the specific purpose or other purposes for which it is granted or is required by the Government for its own purpose or any public purpose, and that a declaration by the Managing Director that the land is so required shall, as between the grantee and the Government, be conclusive.
