Section 143(2) in The Mumbai Municipal Corporation Act, 1888
(2)The following buildings [and lands or portions thereof] [These words were inserted by Bombay 2 of 1911, Section 6(2)(a).] shall not be deemed to be [* * * *] [Portion repealed by Bombay 2 of 1911, Section 6(2)(b) is omitted.] exclusively occupied for public worship or for charitable purposes within the meaning of clause (a), namely :-(c)[those] [The wore 'those' was substituted for the word 'buildings' by Bombay 2 of 1911, Section 6(2)(C).] in which any trade or business is carried on; and(d)[those] [The wore 'those' was substituted for the word 'buildings' by Bombay 2 of 1911, Section 6(2)(C).] in respect of which rent is derived whether such rent is or is not applied exclusively to religious or charitable purposes.
