Section 100 in The Mumbai Municipal Corporation Act, 1888
100. Reversion of Vehar water works to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in case of default in payment of any instalment of the debt due on their account.
If the Commissioner fails to make any monthly payment in accordance with section 94, on account of the Vehar water works' debt and after notice in writing, signed by one of the Secretaries to [the [State] [The words 'The Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] requiring payment of the same has been served upon him and forwarded [to the Mayor] [These words were substituted for the words 'to the President of the Corporation' by Maharashtra 10 of 1998, Section 54.] and published for a period of not less than two months in the [Official Gazette] [The words 'Official Gazette' were substituted for the word 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.] shall still fail to make such payment, the said Vehar water works shall, notwithstanding anything contained in section 88, cease to vest in the corporation and shall forthwith become vested in [Government] [This word was substituted for the words 'Her Majesty' by the Adaptation of Laws Order, 1950.] in trust for the purposes for which the same were previously vested in the corporation.
