Section 91A(3) in The Mumbai Municipal Corporation Act, 1888
(3)The lands respectively referred to in Schedule ZZ as plot 1 (d-1) part, 1(b) Cadastral Survey No. 3/383 the Body Guard Lines Plot, Plot No. 3, the Cooperage Plot and Plot No. 4(b) the Marine Lines Maidan shall vest absolutely in [Government, provided that Plot No. 3, the Cooperage Plot and Plot No. 4 (b) the Marine Lines Maidan shall be maintained in perpetuity as open spaces, provided further that the aforesaid Plot Nos. 3 and 4(b) or any part thereof may at any time be-occupied by or with the previous permission of [the [State] [This word was substituted for the words 'His Majesty' by the Adaptation of Laws Order, 1950.] Government] for any temporary purpose.]
