Section 89F in The Mumbai Municipal Corporation Act, 1888
89F. Corporation to repay to [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government the amount of grant made for purposes of primary education in respect of certain buildings or sites if used for other purposes.
- Notwithstanding anything contained in section 89E, if any buildings or sites in respect of which, before or after the commencement of the City of Bombay Police Charges Act, 1907, any grant has been made by the [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] for the purposes of primary education shall without the sanction of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] be used for any other purpose, the Corporation shall thereupon repay to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] the amount of such grant.
