Section 460P(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whenever the General Manager is unable to acquire any immovable property under section 4600 by agreement, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, in its discretion, upon the application of the General Manager made with the approval of the [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 174, (w.e.f. 23-4-1999).] and, subject to the other provisions of this Act, order proceedings to be taken for acquiring the same on behalf of the corporation as if such property were land needed for a public purpose within the meaning of the Land Acquisition Act, 1894.
