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[Cites 0, Cited by 0] [Section 354M(2)] [Section 354M] [Entire Act]

State of Maharashtra - Subsection

Section 354M(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)If the scheme as altered involves the acquisition, otherwise than by agreement of any land other than that specified in the schedule accompanying the scheme under sub-section (3) of section 354L the provisions of section 354G and 354L and of sub-section (1) shall apply to the part of the scheme so altered, in the same manner as if such altered part were the scheme.