(2)"Buildings" and "lands" have the same meanings as they have in [* * *] [The words 'the Bombay Municipal Corporation Act' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], [the Bombay Provincial Municipal Corporations Act, 1949,] [These words and figures were inserted by Bombay 37 of 1953, section 8(2).] [* * *] [Deleted by the Gujarat Adaptation of Laws (State and Concurrent) Subjects) Order, 1960.], the Bombay District Municipal Act, 1901 (III of 1901), or the Cantonments Act, 1924 (II of 1924), as the case may be;
