Section 91A(7) in The Mumbai Municipal Corporation Act, 1888
(7)Without prejudice, and in addition to the powers conferred on the corporation by section 87, it shall be lawful for the corporation to take over and hold any other lands within the city of which they may be put in possession by the [Central or [State] [The words 'the Central or the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], to the intent that such lands, shall vest in the corporation in the same manner and subject to same conditions as if such lands, if taken over from the [Central or [State] [The words 'the Central or the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council] Government], were included in Schedule W, and such vesting shall in every such case take effect upon delivery to the Corporation of possession of the land.
