Section 354RK(6) in The Mumbai Municipal Corporation Act, 1888
(6)Land acquired by the Commissioner under this section otherwise than for the provision of houses for the poorer classes may, with the sanction of the requisite authority under section 92, be sold or leased to any person or if such land is not abutting on any public street may with like sanction be exchanged for other land which the Commissioner has power to acquire either with or without paying or receiving money for equality of exchange, subject, in the case of and in the re-development area, to conditions for securing that it shall be re-developed or used in accordance without the re-development plan.
