Section 11 in New Bombay Disposal Land Regulations, 1975
11. Grant of land for a playground or other recreational purposes.
- The Corporation may grant land at a nominal annual rent of Rs. 100/- for a playground, gymnasiums or other recreational purposes to educational institution or gymnasiums recognized by Government or semi-Government organizations or a public charitable trust registered under the Bombay Public Trust, Act, 1950 for a term not exceeding 60 years.
