Section 349E(1) in The Mumbai Municipal Corporation Act, 1888
(1)Notwithstanding anything contained in sections 348 to 349D (both inclusive) the corporation may by bye-laws prescribe special conditions with respect to erection or re-erection of buildings, the maximum heights of buildings, roofs and external walls of buildings, set-backs of buildings, and other matters relating to buildings in the suburbs [or in the extended suburbs] [These words were inserted by Bombay 58 of 1956, Section 23(1).] or in any part thereof.
