Section 354Q(1) in The Mumbai Municipal Corporation Act, 1888
(1)When such scheme is sanctioned by [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], in the case of land specified in Schedule W [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall resume the land, and the said land shall thereupon vest in the corporation.
