Section 352(2) in The Mumbai Municipal Corporation Act, 1888
(2)If it shall thereupon be found that in the erection of such building or the erection of such work nothing has been done contrary to any provision of this Act or any bye-law made under this Act at the time in force, and that nothing required by any such provision or bye-law to be clone has been omitted to be done, compensation shall be paid by the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 4 dated 13-3-2012.] to the person aforesaid for the damage and loss incurred by cutting into, laying open or pulling down the building or work.
