Section 289(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Commissioner shall from time to time cause all such streets to be levelled, metalled or paved, channelled, altered and repaired, as occasion shall require; he may also from time to time widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered and may place and keep in repair fences and posts for the safety of foot passengers:Provided that no widening, extension or other improvement of a public street, the aggregate cost of which will exceed [ten lakhs rupees] [These words were substituted for the words 'three lakhs rupees' by Maharashtra 10 of 1998, Section 129(a).] shall be undertaken by the Commissioner unless or until such undertaking has been authorised by the [Corporation] [These words were substituted for the words 'Mayor-in-council' by Maharashtra 27 of 1999, Section 108, (w.e.f. 23-4-1999).].
