Section 303 in The Mumbai Municipal Corporation Act, 1888
303. [ Laying out of land, private streets and buildings to be determined by Commissioner. [Sections 302, 302A, 302B, 303 and 304 were substituted for section 302, 303 and 304 by Bombay 5 of 1920, Section 3.]
(1)The laying out of land for building, the level, direction, width and means of drainage of every private street, and the height and means of drainage and ventilation of and access to all buildings to be erected on such land or in either side of such street shall be fixed and determined by the Commissioner with the approval of the [Standing Committee] with the general object of securing sanitary conditions, amenity, and convenience in connection with the laying out and use of the land and of any neighbouring lands.(2)But if, within thirty days after the receipt by the Commissioner of any notice under section 302 or of the plans, sections, description, scheme or further information, if any, called for under section 302A, the disapproval by the Commissioner with regard to any of the matters aforesaid specified in such notice shall not be communicated to the person who gave the same, the proposals of the said person shall be deemed to have been approved by the Commissioner.]
