Section 284G(8) in The Bombay Provincial Municipal Corporations Act, 1949
(8)When the State Government's approval of a re-development plan has become operative, no person shall construe! or re-construct any building or any portion of a building within the re-development area to which the plan relates except with the written permission of the Commissioner, who is granting such permission may impose such conditions approved by the Corporation generally or specially, as will, in his opinion, ensure that the construction or re-construction shall only proceed in accordance with the re-development plan.General Provisions as to Land Purchased for Clearance or Redevelopment.
