Section 349E(2) in The Mumbai Municipal Corporation Act, 1888
(2)Until such bye-laws are made or until the expiration of two years from the date of the coming into force of the Bombay Municipal (Extension of Limits) Act, 1950, [or, as the case may be, from the date of the coming into force of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956, whichever respectively is earlier] [These words, brackets and figures were inserted by Bombay 58 of 1956, Section 23(2)(i).] the conditions provided by or under the [Bombay Land Revenue Code, 1879,] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).] or rules made thereunder or by bye-laws or rules made by any local authority abolished by the provisions of the Bombay Municipal (Extension of Limits) Act, 1950, [or by the provisions of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956] [These words, brackets and figures were inserted by Bombay 58 of 1956, Section 23(2)(ii).] shall continue to be applicable to the erection or re-erection of buildings, the maximum heights of buildings, roofs and external walls of buildings, set-back of buildings and other matters relating to buildings in the suburbs [or in the extended suburbs] [These words were inserted by Bombay, 58 of 1956, Section 23(1).] or in any part thereof, as the case may be:Provided that, in the case of any land in the suburbs [or in the extended suburbs] [These words were added by Bombay 58 of 1956, Section 23(2)(iii)] there are no provisions in force of the [Bombay Land Revenue Code, 1879,] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).] or rules made thereunder or of the bye-laws or rules of any local authority, the Commissioner or any officer authorised by him in this behalf may impose such conditions as he thinks fit until the bye-laws aforesaid are made.]Inspection
