Section 314(d) in The Mumbai Municipal Corporation Act, 1888
(d)[ any person, unauthorisedly occupying or wrongfully in possession of any public land, from such land together with all the things and material unauthorisedly placed, projected or deposited on such land by such person: [Clause (d) was added by Maharashtra 11 of 2002, Section 23, (w.e.f. 8-1-2002).]
