Section 354L in The Mumbai Municipal Corporation Act, 1888
354L. Commissioner to apply to [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for sanction to the scheme.
(1)As soon as the corporation have approved the scheme the Commissioner shall apply to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] [This sub-section (2) and (3) were substituted for sub-section (2) by Bombay 34 of 1954, Section 12(2).] on behalf of the corporation for sanction to the scheme.(2)If the corporation do not approve the scheme they shall pass a resolution to that effect. The Commissioner shall thereupon forthwith draw up a notification stating the fact that the corporation have resolved not to proceed with the making of the said improvement scheme and shall publish the said notification in the manner prescribed in section 354C. Thereupon the notifications relating to the scheme published under section 354C and 354G shall be deemed cancelled.(3)The application to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] for sanction under sub-section (1) shall be accompanied by(a)[ a copy of the resolution passed by the Improvement Committee under section 354D] [Clause (a) was substituted by Maharashtra 27 of 1999, Section 129, (w.e.f. 23-4-1999).];(b)a copy of a resolution passed by the corporation under section 354C;(c)a description with full particulars of the scheme including the reasons for any modifications inserted therein;(d)complete plans and estimates of the cost of executing the scheme;(e)a statement specifying the land [which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge;] [These words were substituted for the words 'proposed to be accuired' by Bombay 34 of 1954, Section 17(1).](f)a list of the names of the persons, if any, who in answer to the notices mentioned in sub-section (2) of section 354-G [objected, with the reasons (if any) stated by such persons for objection, in respect of the acquisition of their land or of the levy of a betterment charge;] [These words were substituted for the original by Bombay 34 of 1954, Section 17(2).](g)a schedule showing the rateable value, as entered in the Commissioner's assessment book, at the date of the publication of a notification relating to the land under section 354G, of all land specified in the statement under clause (e) and of any other land wholly or partially situated within 80 feet from either side of any street to be formed or altered in executing the scheme.
