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[Cites 0, Cited by 0] [Section 354E(1)] [Section 354E] [Entire Act]

State of Maharashtra - Subsection

Section 354E(1)(iii) in The Mumbai Municipal Corporation Act, 1888

(iii)may, within and without the limits aforesaid, provide for the construction of buildings for the accommodations of the poorer [* *] [The words 'and working' were deleted by Bombay 34 of 1954, Section 11(1).] classes including the whole or part of such classes to be displaced in the execution of the scheme, Such accommodation shall be deemed to include shops.