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[Cites 0, Cited by 0] [Section 354I] [Entire Act]

State of Maharashtra - Subsection

Section 354I(3) in The Mumbai Municipal Corporation Act, 1888

(3)If the corporation decide to acquire the land they shall instruct the Commissioner to give notice of such decision to the Collector and to the owner, and the Collector shall proceed as if a declaration had been made in respect of the land in question under section 6 of the Land Acquisition Act, 1894.