Section 354RD(2) in The Mumbai Municipal Corporation Act, 1888
(2)An order authorising the compulsory acquisition of land comprised in a clearance area shall be submitted by the Commissioner, with the approval [* * *] [The words 'of the Mayor-in-Council and' deleted by Maharashtra 27 of 1999, Section 134(b), (w.e.f. 23-4-1999).] of the Corporation, to the State Government within six months, and an order authorising the compulsory acquisition of land surrounded by or adjoining a clearance area shall be submitted by the Commissioner with the approval [* * *] [The words 'of the Mayor-in-Council and' deleted by Maharashtra 27 of 1999, Section 134(b), (w.e.f. 23-4-1999).] of the Corporation to the State Government within twelve months after the date of the resolution of the Corporation declaring the area to be a clearance area or within such longer period as the State Government may, in the circumstances of the particular case, allow.
