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[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Maharashtra - Subsection

Section 296(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)acquire in addition to the said land and the buildings, if any, standing thereupon, all such land with the buildings, if any, standing thereupon, as it shall seem expedient for the corporation to acquire outside of the regular line, or of the intended regular line, of such street;