Section 354RA(11) in The Mumbai Municipal Corporation Act, 1888
(11)In the provisions of this Act relating to buildings included in an area to which a clearance order applies references to a building shall include references to a hut, tent or other temporary or movable form of shelter which is used for human habitation and has been in the same enclosure for a period of two years next before action is taken under those provisions, and the reference to development in sub-section (10) shall include a reference to the erection or placing on land of a hut, tent or other temporary or movable form of shelter.
