Section 354Q(7) in The Mumbai Municipal Corporation Act, 1888
(7)This section shall apply to all police accommodation schemes sanctioned heretofore by [the [State] [The words 'the Provincial Government' was substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in accordance with the provisions of the [City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925] [The City of Bor Inv Improvement Act, 1898, was repealed by the City of Bombay Improvement Trust Transfer Act, 1925, which has been repealed by Bombay 13 of 1933.], as if such schemes had been sanctioned under the provisions of this Act.[Clearance areas] [These headings and sections were substituted for sections 354R and 354S by Bombay 34 of 1954, Section 18.]
