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[Cites 0, Cited by 0] [Section 354RK(1)] [Section 354RK] [Entire Act]

State of Maharashtra - Subsection

Section 354RK(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)any land outside that area which may be required for the purpose of providing accommodation for persons occupying premises within that area which have been or are intended to be acquired by agreement, or in respect of which compulsory acquisition orders have been submitted.