Section 354G in The Mumbai Municipal Corporation Act, 1888
354G. Procedure on completion of the scheme.
(1)Upon the approval of an improvement scheme by the [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 124, (w.e.f. 23-4-1999).] the Commissioner snail forthwith draw up a notification stating the fact of a scheme having been made, the limits of the area comprised therein, and naming a place where particulars of the scheme, a map of the same and statement of the [land which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge] [These words were substituted for the words 'land proposed to be acquired' by Bombay 34 of 1954, Section 12(1).] may be seen at all reasonable hours, and shall-(a)communicate a copy of such notification, particulars, map and statement to the corporation;(b)publish the notification in the manner prescribed for the publication of a notification under section 354C.(2)[ During the thirty days next following the first day on which such notification is published the Commissioner shall serve a notice upon every person whose name appears in the Commissioner's assessment book as primarily liable for the payment of the property taxes leviable under this Act on any land or building or part of a building which it is proposed to acquire or in respect of which it is proposed to levy a betterment charge.(3)Such notice shall-(a)state that the Commissioner on behalf of the Corporation proposes to acquire such land or building or part of a building or to levy a betterment charge in respect thereof for the purpose of or in connection with, an improvement scheme, and(b)require the person so served if he objects to such acquisition or levy of a betterment charge, as the case may be, to state his reasons in writing within thirty days from the date of service of the notice.]
