Section 354RQ in The Mumbai Municipal Corporation Act, 1888
354RQ. Supplementary powers in connection with provision of accommodation.
- [The powers of the Commissioner] [These words were substituted by Maharashtra 27 of 1999, Section 143, (w.e.f. 23-4-1999).] to provide housing accommodation for the poorer classes, shall include a power to provide and maintain and if desired, jointly with any other person, in connection with any such housing accommodation, any building adapted for use as a shop, any recreation grounds, or other buildings or land which in the opinion of the Commissioner will serve a beneficial purpose in connection with the requirements of the persons for whom the housing accommodation is provided.Land Acquisition
