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[Cites 0, Cited by 0] [Section 354M(2)] [Section 354M] [Entire Act]

State of Maharashtra - Subsection

Section 354M(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)If at any time, it appears to the Commissioner, the [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 130, (w.e.f. 23-4-1999).] or the corporation, as the case may be, that an improvement can be made in any part of the scheme, the corporation may after the scheme for the purpose of making such improvement, and thereupon the Commissioner shall, subject to the provisions contained in the next two clauses of this sub-section, forthwith proceed to execute the scheme as altered.