Section 354RA(10) in The Mumbai Municipal Corporation Act, 1888
(10)When a clearance order has become operative, no land to which the order applies shall be used for building purposes, or otherwise developed, except subject to such restrictions and conditions, as may be imposed by [* * *] [The words 'the Commissioner and approved by' were deleted by Maharashtra 10 of 1998, Section 161(d).] the Corporation generally or specially.
