Section 352A(3) in The Mumbai Municipal Corporation Act, 1888
(3)Where the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 5(3) dated 13-3-2012] has resorted to the provisions hereinbefore mentioned, the State Government, or a Secretary to Government authorised by the State Government in this behalf, may, suo motu, or on application made, within a period of fifteen days, call for and examine the record of any case in which the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 5(3) dated 13-3-2012] has taken such action, for the purpose of satisfying itself or himself as to the legality or propriety of such action and may, after giving to the persons concerned a reasonable opportunity of being heard, pass such orders thereon as it or he, as the case may be, deems just, including any order for compensation, which shall be paid by the Corporation to any person for any wrongful damage or loss incurred by such action.
