Section 284G(4) in The Bombay Provincial Municipal Corporations Act, 1949
(4)Nothing in this section shall authorise the compulsory acquisition of any land or building vested in the Central Government without its previous sanction or of any land or building vested in the State Government or belonging to any Corporation authorised by law to construct, work and carry on any gas, electricity or water work or other similar work of public utility without the previous sanction of the State Government.
