Section 91AA(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ Notwithstanding anything contained in sub-section (3) of section 91-A or sub-section (1) of this section or in the Maharashtra Regional and Town Planning Act, 1966, or the provisions of any Development Plan thereunder; it shall also be lawful and shall be deemed to have been lawful for the State Government to lease a part of the Cooperage Plot, for a term ending on and inclusive of the 31st December, 2003 or such later date as the State Government may specify for the construction of a football stadium, with ancillary structures for gymnasium, indoor games, residential quarters, club-house, dormitory, canteen, library, conference rooms, show rooms and similar purposes and the provisions of the first proviso in sub-section (3) of the said section 91-A shall not apply to the part of said Plot leased for the above purposes, so long as such lease remains in force and has not determined or has not been surrendered or otherwise terminated in accordance with law.] [Section 91AA was renumbered as sub-section (1), and sub-section (2) was added by Maharashtra 62 of 1977, Section 2.]]
