Section 195C(2) in The Mumbai Municipal Corporation Act, 1888
(2)The corporation small have the right, after giving six months' previous notice in writing, to acquire from [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] on the 1st day of April 1936, or on the 1st day of April of any subsequent year the right, title the interest of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] in all lands and buildings acquired and all buildings constructed in the City of Bombay constituted as aforesaid, with the aid of such moneys and loans, on indemnifying [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] against all then existing and all future liabilities of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] in respect of such lands and buildings and in respect of such loans.
