Section 354WC in The Mumbai Municipal Corporation Act, 1888
354WC. Compensation to Corporation on resumption of certain land.
- Whenever any land specified in Schedule W is resumed by the State Government or any land specified in Schedule Y and vested in the Corporation is taken possession of by the State Government under the provisions of this Act, the market value of the land at the date of resumption as determined by the Collector, or in appeal by the High Court, shall be paid to the Corporation by the State Government.]
