Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 354RI(1)] [Section 354RI] [Entire Act] State of Maharashtra - Subsection Section 354RI(1)(c) in The Mumbai Municipal Corporation Act, 1888 (c)that it is expedient in connection with the provision of housing accommodation for the poorer classes that the area should be re-developed as a whole;