Section 527A(2) in The Mumbai Municipal Corporation Act, 1888
(2)it shall be sufficient for any occupant of land in the suburbs [or extended suburbs] [These words were inserted by Bombay 58 of 1958, Section 26.] assessed or held for the purpose of agriculture to show to the satisfaction of the Collector that he has complied with all the requirements of this Act and the bye-laws made thereunder to entitle such occupant to permission under section 65 of the said Code subject to the condition of the payment of altered assessment and fine, if any, for the use of the holding or part thereof for any purpose unconnected with agriculture.]
