Section 144D(b) in The Mumbai Municipal Corporation Act, 1888
(b)is a cessed building governed by the Maharashtra Housing and Area Development Act, 1976 and is reconstructed or redeveloped by, -(i)the co-operative housing society formed by existing tenants; or(ii)the co-operative society formed by the occupiers (including owner occupier) of the building classified as Category 'A' under section 84 of the Maharashtra Housing and Area Development Act, 1976; or
