Section 88 in The Mumbai Municipal Corporation Act, 1888
88. Transfer to the corporation of the property of the municipal corporation.
- All such immovable and other property as is held by, or in trust for, or has been granted by [the [Government] [The words the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] to the corporation under, or in pursuance or for the purposes of any Act hereby repealed, shall, upon and after the date when this Act comes into force, vest in the corporation in trust for the purposes of this Act, but subject to all charges and liabilities affecting the same.
