Section 354RJ(2) in The Mumbai Municipal Corporation Act, 1888
(2)In the preparation of the plan regard shall be had to the provisions of any improvement scheme or propsed improvement scheme under this Act or any scheme under [the Maharashtra Regional and Town Planning Act, 1966] [These words were substituted for the words and figures the Bombay Town Planning Act, 1915 by Maharashtra 10 of 1998, Section 166(b).], relating to the defined area or land in the neighbourhood thereof.
