Section 80 in The Bombay Provincial Municipal Corporations Act, 1949
80. Decision of claims to property by or against the Corporation. - (1) Where any immoveable property or any right in or over any such property is claimed by or behalf of the Corporation, or by any person as against the Corporation, it shall be lawful for the Collector after formal inquiry, of which due notice has been given to pass an order deciding the claim.
(2)The Corporation or any person aggrieved by an order passed by the Collector under sub-section (1) may, notwithstanding anything contained in any law for the time being in force, within one year from the date on which the Corporation or such person had due notice of such order, institute a suit in any competent civil court to set aside such other or to claim a relief inconsistent therewith.If any such suit is instituted after the expiration of one year from the date on which the notice of such order has been given such suit shall be dismissed although limitation has not been set up as a defence.(3)The Collector may, by general or special order, delegate the powers conferred on him under this section to an Assistant or Deputy Collector or a Survey Officer as defined in the Bombay Land Revenue Code, 1879 (Bombay V of 1879).(4)The formal inquiry referred to in this section shall be conducted in accordance with the provisions of the aforesaid Code.(5)A person shall be deemed to have had due notice of an inquiry or order under this section if notice thereof has been given in accordance with rules made in this behalf by the [State] Government.
