Section 354G(1) in The Mumbai Municipal Corporation Act, 1888
(1)Upon the approval of an improvement scheme by the [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 124, (w.e.f. 23-4-1999).] the Commissioner snail forthwith draw up a notification stating the fact of a scheme having been made, the limits of the area comprised therein, and naming a place where particulars of the scheme, a map of the same and statement of the [land which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge] [These words were substituted for the words 'land proposed to be acquired' by Bombay 34 of 1954, Section 12(1).] may be seen at all reasonable hours, and shall-(a)communicate a copy of such notification, particulars, map and statement to the corporation;(b)publish the notification in the manner prescribed for the publication of a notification under section 354C.
