Section 354WB(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner, for the purpose of section 354RM may, with the previous approval of [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 148, (w.e.f. 23-4-1999).], promote the formation or extension of or, subject to the provisions of this Act assist a housing association, as hereafter defined.
