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[Cites 0, Cited by 0] [Section 281] [Entire Act]

Bombay Presidency - Subsection

Section 281(10) in The Bombay Provincial Municipal Corporations Act, 1949

(10)When a clearance order has become operative, no land to which the order applies shall be used for building purposes, or otherwise developed, except subject to such restrictions and conditions, as may be imposed by the Commissioner and approved by the Corporation generally or specially.