Section 354E(1) in The Mumbai Municipal Corporation Act, 1888
(1)The improvement scheme, which may exclude any part of the area included in the notification referred to in section 354C, or include any neighbouring land, if the Commissioner is of opinion that such exclusion or inclusion is expedient(i)shall, within the limits of the area comprised in the scheme, provide for-(a)the acquisition of any land which will, in the opinion of the Commissioner, be necessary for or affected by the execution of the scheme;(b)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets;(c)the laying of such storm-water drains and sewers as may be required for the efficient draining and sewering of streets so formed or altered;(d)the lighting of streets so formed or altered;(ii)may, within the limits aforesaid, provide for-(a)raising any land which the Commissioner may deem expedient to raise for the better drainage of the locality;(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area;(c)the whole or any part of the sanitary arrangements required; and(iii)may, within and without the limits aforesaid, provide for the construction of buildings for the accommodations of the poorer [* *] [The words 'and working' were deleted by Bombay 34 of 1954, Section 11(1).] classes including the whole or part of such classes to be displaced in the execution of the scheme, Such accommodation shall be deemed to include shops.
