Section 354RG(5) in The Mumbai Municipal Corporation Act, 1888
(5)The Commissioner shall, with the approval of the [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 136(a) & (b), (w.e.f. 23-4-1999).], deal with any land acquired under this section by sale, lease, or appropriation, in accordance with the provisions of section 354RE.
