Section 354RD in The Mumbai Municipal Corporation Act, 1888
354RD. Acquisition of land in a clearance area.
(1)Where the Commissioner has determined to acquire land comprised in or surrounded by, or adjoining a clearance area, he may acquire that land by agreement upon obtaining the requisite sanction under section 90 or he may, with the sanction of the [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 134(a), (w.e.f. 23-4-1999).], be authorised to acquire that land by a compulsory acquisition order made and submitted to the State Government and confirmed by them in accordance with the provisions of Schedule HH to this Act.(2)An order authorising the compulsory acquisition of land comprised in a clearance area shall be submitted by the Commissioner, with the approval [* * *] [The words 'of the Mayor-in-Council and' deleted by Maharashtra 27 of 1999, Section 134(b), (w.e.f. 23-4-1999).] of the Corporation, to the State Government within six months, and an order authorising the compulsory acquisition of land surrounded by or adjoining a clearance area shall be submitted by the Commissioner with the approval [* * *] [The words 'of the Mayor-in-Council and' deleted by Maharashtra 27 of 1999, Section 134(b), (w.e.f. 23-4-1999).] of the Corporation to the State Government within twelve months after the date of the resolution of the Corporation declaring the area to be a clearance area or within such longer period as the State Government may, in the circumstances of the particular case, allow.(3)The provisions of Schedule GG to this Act shall have effect with respect to the validity and date of operation of a compulsory acquisition order made under this section.(4)Nothing in this section shall authorise the compulsory acquisition of any land or building vested in the Central Government or in the Trustees of the Port of Bombay without the previous sanction of the Central Government, or any land or building vested in the State Government or belonging to any corporation authorised by law to construct, work and carry on any tramway, gas, electricity, water or other public undertaking without the previous sanction of the State Government.
