Section 83(1)(c) in Maharashtra Housing and Area Development Act, 1976
(c)lands and buildings vesting in, or leased to, the [Mumbai Corporation] [These words were changed by Maharashtra 25 of 1996 schedule para (3).], but not those properties where the land vesting in or leased to the [Mumbai Corporation] [These words were changed by Maharashtra 25 of 1996 schedule para (3).] is given on lease and the building erected thereon belongs to any other person and also not those properties where the land and building thereon vesting in or leased to the [Mumbai Corporation] [These words were changed by Maharashtra 25 of 1996 schedule para (3).] are given on lease to any other person;