Section 91(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whenever the Commissioner is unable to acquire any immovable property under the last preceding section by agreement [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, in their discretion, upon the application of the Commissioner, made with the approval of [the Improvement Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 42, (w.e.f. 23-4-1999).] [and subject to the other provisions of this Act] [These words were inserted by Bombay 13 of 1933, Section 18(b).] order proceedings to be taken for acquiring the same on behalf of the corporation, as if such property were a land needed for a public purpose within the meaning of the [Land Acquisition Act, 1870.] [See now the Land Acquisition Act, 1894 (I of 1894).]
