Section 289(1) in The Mumbai Municipal Corporation Act, 1888
(1)All streets within [Brihan Mumbai] [These words were substituted for the Nerds 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] being or which at any time become public streets, and the pavements, stones and other materials thereof shall, vest in the corporation and be under the control of the Commissioner:[Provided that no public street which on the day immediately preceding the date of the coming into force of the Bombay Municipal (Extension of Limits) Act, 1950, [or the day immediately preceding the date of the coming into force of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956] [This proviso was added by Bombay 7 of 1950, Section 21.], vested in Government shall, unless the State Government so directs, vest in the corporation by virtue of this sub-section].Powers of Commissioner in respect of public street.
