Section 348(1)(b) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Maharashtra - Subsection

Section 348(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)The erection of any such building in any part of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in which the position and direction of the streets likely to be required in the future have not yet been laid down or determined shall, with the assent of [the Standing Committee] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 117, (w.e.f. 23-4-1999).] be disapproved by the Commissioner, unless the site proposed for such building is, in the opinion of the Commissioner, such as, with reference to the positions occupied by the buildings, if any, already existing in the neighbourhood, will admit of the construction in the future of one or more new streets convenient for the occupiers of all the buildings in the neighbourhood and for the purposes of drainage, water supply and ventilation:

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State of Maharashtra - Subsection

Section 348(1)(b) in The Mumbai Municipal Corporation Act, 1888