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

State of Maharashtra - Subsection

Section 354M(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)On receipt of the sanction of [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government], the Commissioner shall forward to [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government] a declaration for notification under the signature of a Secretary to [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government] stating the fact of such sanction and that the land proposed to be acquired by the corporation for the purposes of the scheme is required for public purpose.