Section 91(5) in Maharashtra Housing and Area Development Act, 1976
(5)Where the whole building collapses or is rendered uninhabitable, and is, therefore, not capable of being repaired and rendered fit for habitation and the property is not acquired under sub-section (3), then, no plan for erecting any new building on land on which such building was standing shall be sanctioned by the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] unless a no objection certificate from the Board has been produced along with such plan for erecting such building.
