Section 91E(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where any immovable property situated in the suburbs, [or the extended suburbs] [These words were inserted by Bombay 58 of 1956, Section 6(1).] or any right in or over such property, is claimed by or on behalf of the corporation or by any person as against the corporation, it shall be lawful for the Collector, Bombay Suburban District, after formal enquiry, of which due notice has been given, to pass an order deciding the claim.
