Section 354E in The Mumbai Municipal Corporation Act, 1888
354E. Particulars to be provided for in an improvement scheme.
(1)The improvement scheme, which may exclude any part of the area included in the notification referred to in section 354C, or include any neighbouring land, if the Commissioner is of opinion that such exclusion or inclusion is expedient(i)shall, within the limits of the area comprised in the scheme, provide for-(a)the acquisition of any land which will, in the opinion of the Commissioner, be necessary for or affected by the execution of the scheme;(b)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets;(c)the laying of such storm-water drains and sewers as may be required for the efficient draining and sewering of streets so formed or altered;(d)the lighting of streets so formed or altered;(ii)may, within the limits aforesaid, provide for-(a)raising any land which the Commissioner may deem expedient to raise for the better drainage of the locality;(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area;(c)the whole or any part of the sanitary arrangements required; and(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.(2)The improvement scheme may exclude any part of the area included in the notification referred to in section 354C or include any neighbouring land, provided that the Commissioner is of opinion that such exclusion or inclusion is necessary for the proper carrying out of the scheme and provide further that previous notice of such inclusion shall have been given in the manner prescribed in section 354C(1)(ii).(3)[ If in the opinion of the Commissioner any land, within the limits of the area comprised in the improvement scheme, which is not required for the execution of the scheme, will, as the result of such execution, be increased in value, the scheme may, in lieu of providing for the acquisition of such land, provide for the levy of a betterment charge in respect of the increase in value thereof, which shall be of such amount and shall be levied at such time and in such manner as is hereinafter provided.] [Sub-section (3) was inserted by Bombay 34 of 1954, Section 11(2).]
