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[Cites 0, Cited by 0] [Section 354RE] [Entire Act]

State of Maharashtra - Subsection

Section 354RE(b) in The Mumbai Municipal Corporation Act, 1888

(b)he shall, as soon as may be, with the sanction of the requisite authority under section 92, sell or lease the land subject to a condition that the buildings thereon shall be demolished forthwith and subject to such restrictions and other conditions, if any, as he thinks fit.