Section 354C in The Mumbai Municipal Corporation Act, 1888
354C. Commissioner to make a draft improvement scheme.
(1)[If it shall appear to the Commissioner-(A)that within certain limits in any part of [Brihan Mumbai]]-(a)and buildings used, or intended or likely to be used, for human habitation, are unfit for human habitation, or(b)the narrowness, closeness and bad arrangement or the bad condition of the streets and buildings, or groups of buildings, within such limits or the want of light, air, ventilation or proper conveniences, or any other sanitary defects, or one or more of such causes, are dangerous or injurious to the health of the inhabitants either of the buildings within the area of such limits, or of the neighbouring buildings; and that the evils connected with such buildings and the sanitary defects in such area cannot be effectually remedied otherwise than by an improvement scheme for the rearrangement and reconstruction of the streets and buildings within such area or of some of such streets or buildings, or(c)it is necessary to provide for the construction of buildings for the accommodation of the poorer [* *] [The words 'and working' were deleted by Bombay 34 of 1954, Section 10.] classes, [or, [These words, brackets and letter were inserted by Bombay 12 of 1936, Section 6(2).](B)that for the purpose of providing building sites for the expansion of [Brihan Mumbai], or of remedying the defective ventilation of any part of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], or of creating new or increasing the existing means of communication and facilities for traffic between various parts of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] it is expedient to form new or to alter existing streets in any part of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]] the Commissioner may(i)with the previous approval of the corporation, which shall not be given unless the corporation are satisfied of the sufficiency of their resources, draw up a notification stating that the Commissioner proposes to make an improvement scheme, the area to which the resolution relates and naming a place where a map of the area may be seen at all reasonable hours;(ii)during three consecutive weeks publish simultaneously in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in some one or more English and in some two or more vernacular newspapers circulating within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] a copy of the said notification;(iii)proceed to make a draft improvement scheme and submit the scheme to [the Improvement Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 122, (w.e.f. 23-4-1999).] for approval.(2)In making an improvement scheme more than one area may be included in one improvement scheme.(3)With the previous approval of the corporation the Commissioner may, for the purpose of making an improvement scheme, cause surveys to be made in areas either inside or outside the limits of the area comprised in the scheme to be made.
