Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Maharashtra - Subsection Section 47(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983 (1)The acquisition of any land by the State Government for the purposes of this act shall be deemed to be a public purpose.
