Section 352A(1) in The Mumbai Municipal Corporation Act, 1888
(1)If the erection of any building, or the execution of any such work as is described in section 342, is commenced contrary to the provisions of section 347, and the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 5(1) dated 13-3-2012.] is of the opinion that immediate action should be taken, then the provisions of section 351 and section 352 shall apply with the modification that in sub-section (1) of section 352, the words with the approval of [the Standing Committee] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, 120, (w.e.l. 23-4-1999).]," shall be deleted.
