Section 304(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall sell, let or use or permit the use of, any land for building, or divide any land into building plots, or make or lay out or commence to make or lay out any private street, unless such person has given previous written notice of his intention as provided in section 302, nor until the expiration of sixty days from delivery of such notice, nor otherwise than in accordance with such directions (if any) as may have been fixed and determined under sub-section (1) of section 303.
