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[Cites 0, Cited by 0] [Section 284A] [Entire Act]

Bombay Presidency - Subsection

Section 284A(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)he shall, as soon as may be, with the sanction of the requisite authority under section 79, sell or lease the land subject to a condition that the buildings thereon shall be demolished forthwith and subject to such restrictions and other conditions, if any, as he thinks, fit: