Section 195C(6) in The Mumbai Municipal Corporation Act, 1888
(6)Upon the corporation giving such indemnity the right, title and interest of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] in such lands and buildings shall vest in the corporation.[* * * * * * *] [Sub-sections (7) and (8) were repealed by Bombay 2 of 1934, Section 2.]]
