Section 354M(1) in The Mumbai Municipal Corporation Act, 1888
(1)(a)On receipt of the sanction of [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government], the Commissioner shall forward to [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government] a declaration for notification under the signature of a Secretary to [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government] stating the fact of such sanction and that the land proposed to be acquired by the corporation for the purposes of the scheme is required for public purpose.(b)The declaration shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and shall state the limits within which the land proposed to be acquired is situate, the purpose for which it is needed, its approximate area, and the place where a plan of the land may be inspected.(c)The said declaration shall be conclusive evidence that the land is needed for a public purpose, and the Commissioner shall upon the publication of the said declaration, proceed to execute the scheme.
