Section 90(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ No contract for the acquisition of any immovable property or of any interest therein or any right thereto or the payment of any compensation under sub-section (1) or (2) or (2A) shall be valid, if the price or compensation to be paid for such property or interest for right exceeds five lakh rupees unless such contract has been approved by the Improvements Committee; and by the Corporation if the price or compensation exceeds rupees two crores.] [Sub-section (3) was substituted by Maharashtra 27 of 1999, Section 41(b), (w.e.f. 23-4-1999).][* * * *] [The proviso was deleted by Maharashtra 10 of 1998, Section 50(b)(ii).]
