Section 91A(6) in The Mumbai Municipal Corporation Act, 1888
(6)It shall be lawful for the corporation from time to time, in the case of land specified in Schedule W, with the sanction of [the [State] [The words 'Central or Provincial Government' were substituted for the words 'Secretary of State for India in Council' by the Adaptation of Indian Laws Order in Council.] Government], to take out of said Schedule W any land or to take any land out of Schedule X in exchange for any freehold land, the property of the corporation, which they wish to bring on to the Schedules. An exchange made under this sub-section shall operate to transfer the land taken out of the Schedules to the corporation free from all conditions of resumption and revesting created by this Act and free from all encumbrances and to vest the land brought on to the Schedules in the corporation as if it were part of the property originally entered in Schedule W or X, as the case may be.
