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[Cites 0, Cited by 0] [Section 284B] [Entire Act]

Bombay Presidency - Subsection

Section 284B(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)in a case where the order has not been confirmed authorise the Commissioner to submit forthwith and without any previous publication or service, a clearance order with respect to the buildings, and upon his so doing, may modify the compulsory acquisition order by excluding the land therefrom and confirm the clearance order; or