Section 354I(5) in The Mumbai Municipal Corporation Act, 1888
(5)[ Notwithstanding anything contained in this section if the Corporation withdraw from the proposal to acquire any land under sub-section (2) such land shall be deemed to have been included in any statement of land in respect of which it is proposed to levy a betterment charge, made in accordance with any notification drawn up under section 354-G:Provided that the provisions of sub-section (2) and (3) of section 354-G shall apply in respect of such land with the modification that the period of thirty days referred to in the said sub-section (2) wilt be counted from the date on which notice was given to the owner that the proposal to acquire has been withdrawn.] [Sub-section (5) was added by Bombay 34 of 1954, Section 14.]
