Section 354AAA in The Mumbai Municipal Corporation Act, 1888
354AAA. [ Empowerment of Slum Rehabilitation Authority for implementation of Slum Rehabilitation Scheme. [Section 354AAA was inserted by Maharashtra 5 of 1996, Section 3.]
- Notwithstanding anything contained in any other provisions of this Act, the State Government may, by notification in the Official Gazette direct that the powers of the Commissioner under this Chapter and the powers of the Corporation and the Committees of the Corporation under this Act, if any, relating to building regulations and matters ancillary or consequential thereto, shall be exercised by the Slum Rehabilitation Authority appointed under the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, for the slum rehabilitation area declared under that Act.][Chapter XIIA] [New Chapter XIIA was inserted by Bombay 13 of 1933, Section 35.] City Improvement
