Section 351(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ No court shall stay the proceeding of any public notice including notice for eviction, demolition or removal from any land or property belonging to the State Government or the Corporation or any other local authority or any land which is required for any public project or civil amenities, without first giving the Commissioner a reasonable opportunity of representing in the matter.] [Sub-section (3) was added by Maharashtra 11 of 2002, Section 25(b).]
