Section 103B(5) in Maharashtra Housing and Area Development Act, 1976
(5)On receipt of the Government approval, the Board shall forward acquisition proposal to Land Acquisition Officer for initiating and acquisition proceedings in accordance with the provisions of sub-sections (3), (4) and (5) of section 93 and section 96 of this Act:Provided that, where any proceedings for acquisition of land are so initiated the notice to be published under sub-section (3) of section 93 in respect thereof reed not contain any statement regarding provision of any alternative accommodation to occupiers in such land[Provided further that, where the proposal involves acquisition of the right or interest of the lessee or licencee in or over the building or land as referred to in sub-section (1), then such building or land on its transfer by the Authority to the co-operative society under sub-section (7) shall be held by the co-operative society on lease or licence, as the case may be, subject, however, to the following conditions, namely:-(i)where there is a subsisting lease or licence, on the same terms and conditions on which the lessee or licensee held it, and(ii)where the lease or licence has been determined or where the lessee or licensee has committed breach of the terms and conditions of the lease or licence, as the case may be, on the fresh terms and conditions, particularly in regard to the period of lease or licence and rent as may be stipulated by the owner of the land.]
