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[Cites 0, Cited by 0] [Section 354M(1)] [Section 354M] [Entire Act]

State of Maharashtra - Subsection

Section 354M(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)The said declaration shall be conclusive evidence that the land is needed for a public purpose, and the Commissioner shall upon the publication of the said declaration, proceed to execute the scheme.