Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 354H] [Entire Act]

State of Maharashtra - Subsection

Section 354H(3) in The Mumbai Municipal Corporation Act, 1888

(3)If the corporation decide to acquire the land the Commissioner shall give notice of such decision to the Collector and to the owner; and the Collector shall proceed as if a declaration had been made in respect of the land in question under section 6 of the Land Acquisition Act, 1894.