Section 349(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ In relation to buildings in the suburbs [or, as the case may be, the extended suburbs] [Sub-section (3) and proviso were added by Bombay 7 of 1950, Section 29.] the provisions of this section shall apply as if for the reference in sub-sections (1) and (2) to the Bombay Municipal Act, 1872, reference had been made to the Bombay Municipal (Extension of Limits) Act, 1950 [or, as the case may be, the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956] [These words, brackets and figures were inserted by Bombay 58 of 1956, Section 22(ii)]:Provided that nothing in sub-section (2) shall prevent the Commissioner from requiring the removal of any external wall or covering if it was built or renewed or retained in contravention of any law in force in the suburbs immediately before the coming into force of the Bombay Municipal (Extension of Limits) Act, 1950 [or, as the case may be, in force in the extended suburbs immediately before the coming into force of the Bombay Municipal [Further extension of Limits and Schedule BBA (Amendment)] Act, 1956]. [These words, brackets and figures were inserted by Bombay 58 of 1956, Section 22(111)]]
