Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 354AA(1)] [Section 354AA] [Entire Act] State of Maharashtra - Subsection Section 354AA(1)(d) in The Mumbai Municipal Corporation Act, 1888 (d)that in any localities specified in the notice the construction of more than a specified number of buildings on each acre of land shall not be allowed; or