Section 144B(f) in The Mumbai Municipal Corporation Act, 1888
(f)[ buildings constructed or reconstructed, for transit accommodation, that is to say transit camps, by the corporation, the Mumbai Metropolitan Region Development Authority of the Maharashtra Housing and Area Development Authority; or [Clauses (f) and (g) were inserted by the Maharashtra 6 of 2012, Section 7(iii) (w.e.f. 12-3-2012).]
