Section 354H(2) in The Mumbai Municipal Corporation Act, 1888
(2)On receipt of such notice the Commissioner shall forthwith report the matter [to the Improvement Committee and the said Committee] [These words were substituted for the words 'to the Mayor-in-Council, who' by Maharashtra 27 of 1999, Section 125, (w.e.f. 23-4-1999).] shall then resolve whether in their opinion it is desirable to acquire the land set out in the notice or to withdraw from the proposal to acquire and shall communicate their resolution within two months to the corporation who shall within one month after receipt thereof communicate to the Commissioner the decision of the corporation in the matter, and thereupon the Commissioner shall forthwith in accordance with such decision either proceed to acquire such land or shall give written notice to the owner that the proposal to acquire has been withdrawn.
