Section 144B(a) in The Mumbai Municipal Corporation Act, 1888
(a)buildings which are constructed under the Low Cost Housing Scheme for economically weaker sections and Low Income Group [by the corporation, the Mumbai Metropolitan Region Development Authority or the Maharashtra Housing and Area Development Authority] or under the Slum Rehabilitation Scheme declared under the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, or
