Section 354RH in The Mumbai Municipal Corporation Act, 1888
354RH. Power of Court to determine lease where premises demolished.
(1)Where any premises in respect of which a clearance order has become operative form the subject matter of a lease, either the lessor or the lessee may apply to the Chief Judge of the Small Causes Court for an order under this section.(2)Upon any such application as aforesaid, the Chief Judge, after giving to any sub lessee an opportunity of being heard, may, if he thinks fit, make an order for the determination of the lease, or for the variation thereof, and in either case, either unconditionally or subject to such terms and conditions (including conditions with respect to the payment of money by any party to the proceedings to any other party thereto by way of compensation, damages, or otherwise) as he may think just and equitable to impose, regard being had to the respective rights, obligations, and liabilities of the parties under the lease and all the other circumstances of the case.(3)In this section, the expression 'lease' includes an under-lease and any tenancy or agreement for a lease, under-lease, or tenancy, and the expression 'lessor', 'lessee' and 'sub-lessee' shall be construed accordingly, and as including also a person deriving title under a lessor, lessee or sub-lessee.Re-development areas
