Section 2(1) in Bombay Queen Victoria Staute Site (And Adjoining Land Utilization for Construction of Satellite Telecommunications Exchanges of the Overseas Communications Service) Act, 1968
(1)The statue of Her Majesty Queen Victoria having been removed from the site vested in and held by the Municipal Corporation of Greater Bombay in trust as statue site a public monument and the site no longer being required for the purpose of the trust, the trust aforesaid shall be and is hereby revoked and extinguished and all the estate, right, title and interest of the Corporation in and to the said site shall be and is hereby divested from the Corporation and is hereby re-vested, without further assurance, in the State Government, free from all rights and liabilities and charges of whatsoever affecting the same and the State Government shall take possession immediately of the said site. In consequence of the revocation and extinguishment of the said trust, Section 89-B of the Bombay Municipal Corporation Act shall be deleted and in the proviso to Section 92 of the said Act, the words "to the statue of Her Majesty Queen Victoria or" shall be deleted and for the words, figures and letters "or to the sites thereof referred to in Sections 89-B and 89-C" the words, figures and letter "or to the site thereof referred to in Section 89-C" shall be substituted (Bom. III of 1888).
