Section 354N in The Mumbai Municipal Corporation Act, 1888
354N. If the corporation fail to acquire the land owner may call upon [Corporation] [This word was substituted for the word 'Corporation' by Maharashtra, 27 of 1999, Section 131, (w.e.f. 23-4-1999).] to acquire it or to withdraw from the proposal.
- If, within three years from the declaration aforesaid, the corporation fail to acquire the land or any part of the land proposed to be acquired for the purposes of any scheme notified after the City of Bombay Municipal (Amendment) Act, 1933, comes into operation, the owner of any land included in the declaration may, by written notice setting out the particulars of such land, call upon the corporation to acquire such land or to withdraw from the proposal to acquire it. Thereafter the procedure prescribed in sub-sections (2) to (4) of section 354-I shall be followed.Police Accommodation Schemes
