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[Cites 0, Cited by 0] [Section 91A(2)] [Section 91A] [Entire Act]

State of Maharashtra - Subsection

Section 91A(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)The lands specified in Schedule W as plot 1(j) shall, subject as aforesaid, be permanently appropriated as an open space, but such appropriation shall not preclude the corporation from letting the said lands from time to time on lease for a term not exceeding one year, or with the previous sanction of [the [State] Government] and on such conditions as may be approved by [the [State] [The words the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] for a term not exceeding 30 years, for the purposes of a race-course or for any purpose of public recretion or amusement.