Section 3 in Bombay Queen Victoria Staute Site (And Adjoining Land Utilization for Construction of Satellite Telecommunications Exchanges of the Overseas Communications Service) Act, 1968
3. Use of site and land vested in State Government for setting up satellite Telecommunications Exchanges of the Overseas Communications Service by Government of India, and changes in Development Plan, development Control Rules, Building Regulation, etc. for enabling construction of the Exchanges.
- Notwithstanding anything contained in the Bombay Municipal Corporation Act or in the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXX-VII of 1966) (including any Building Regulations, Development Control Rules or Development Plan made or sanctioned under those Acts) or in any other law for the time being in force, the State Government may allow the use of the aforesaid site and land adjacent thereto for the setting up of Satellite Telecommunications Exchanges of the Overseas Communications Service and for that purpose may transfer the site and land adjacent thereto to the Government of India on such terms and conditions and imposing such restrictions as it may think fit to impose and the State Government shall have power to remove any land from any reservation made in the Development Plan for Greater Bombay and to relax any restrictions as to the floor space index or to fix some other floor space index or to remove or relax any other terms and conditions and restrictions regarding the development control and building rules and regulations and in respect of matters related thereto regard being had to the necessity therefore, for enabling the proper and efficient, building and working of the said Exchanges (Bom. III of 1888).
