Section 354RM(1) in The Mumbai Municipal Corporation Act, 1888
(1)If the Corporation, upon consideration of a representation from the [Commissioner] [These words were substituted for the word 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 140, (w.e.f. 23-4-1999).] or other information in their possession, are satisfied that within any area in any part of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] it is expedient to provide housing accommodation for the poorer classes and that such accommodation can be conveniently provided without making an improvement scheme, they shall cause that area to be defined on a plan and pass a resolution authorising the Commissioner and the Commissioner shall thereupon be empowered to provide such accommodation-(a)by the erection of buildings or in any other manner, on any land belonging to the Corporation or any land acquired by the Corporation for the purpose;(b)by the conversion of any buildings belonging to the Corporation into dwellings for the poorer classes;(c)by altering, enlarging, repairing or improving any buildings which have, or an estate or interest in which has, been acquired by the Corporation.
