Section 354RA(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where in respect of any clearance area the Commissioner determines to order any buildings in the clearance area to be demolished, he shall, with the approval of [* * *] [The words 'the Mayor-in-Council' were deleted by Maharashtra 27 of 1999, Section 133(a), (w.e.f. 23-4-1999).] the Corporation make and submit to the State Government for confirmation by them an order (in this Act referred to as "clearance order") ordering the demolition of each of those buildings.
