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

State of Maharashtra - Subsection

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

(b)with the approval of [the Improvements Committee] [These words were substituted for the words 'the Corporation' by Maharashtra 27 of 1999, Section 142, (w.e.f. 23-4-1999)], sell or lease the land or part thereof to any person for the purpose and under the condition that that person will erect and maintain thereon such number of buildings suitable for the poorer classes as may be fixed by the Commissioner in accordance with plans approved by him and, when necessary, will lay out and construct public streets or roads and open spaces on the land, or will use the land for purposes which in the opinion of the Commissioner are necessary or desirable, for, or incidental to, the development of the land in accordance with plans approved by the Commissioner including the provision, maintenance and improvement of houses and gardens, places of recreation and other works or buildings for, or for the convenience of, persons belonging to poorer classes;