Section 008 in Maharashtra Housing and Area Development Act, 1976
008.
|-| 12. Building No. 70-A 2ndK.P. Lane,(113-115, M.R. Road)| 931| 100.34| Shri Taherbhoy Fidahussein, C/o. Luciy TradingCorporation, 272, Abdul Rahaman Street, Bombay 400 003.|-| 13. Building No. 70, Kamathipura 2ndLane.| 1/931| 42.64| Shri Umakant S. Manda, A-6, Roas Blossom HousingSociety, Sitaladevi Temple Road, Mahim, Bombay 400 016.|-| 14. Building No. 68, Kamathipura 2ndLane.| 932| 69.4| Smt. R.Y. Ekkoldevi, Ajanta Compounds Gauripada,Bhiwandi, District Thane.|-| 15. Building No. 62, Kamathipura 2ndLane.| 933| 107.02| Shri G.G. Yelmane, Manaji Road, Old Chikhaiwadi,Grant Road, Bombay 400 007.|-| 16. Building No. 56-58 Kamathipura 2ndLane.| 934| 103.68| Smt. Laxmibai Ambaram, 58, 2ndK.P.Street, Bombay 400 008.|-| 17. Building No. 54-56, Kamethipura 2ndLane.| 935| 117.06| Shri C.A. Lane, 56, 2ndK.P. Street,Bombay 400 008.|}G.N., H. & S.A.D., No. ARS. 1588/CR/727/D-II, dated the 3rd December, 1988 (M.G., Part IV-B, 1989 Pages 69) - Whereas, on a representation from the Prime Minister's Grant Project, Maharashtra Housing and Area Development Authority, it appears to the Government of Maharashtra that in order to enable the said Authority to discharge its functions or to exercise its powers or to carry out its proposals and plans set out in Part 'I' of the schedule hereto, it is necessary that the lands with building as specified in Part-II thereof (hereinafter referred to as "the said land" with building) should be acquired;And whereas the Government of Maharashtra in exercise of the powers conferred by the sub-section (1) of section 41 of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977), proposes to acquire the said lands with building (if any);Now, therefore, as required by the proviso to sub-section (1) of section 41 of the Maharashtra Housing and Area Development Act, 1976, notice is hereby given to persons mentioned in column (3) of Part II of the schedule hereto, who are the owner of or who is in the option of the Government of Maharashtra are interested in the said lands with existing buildings (if any) respectively mentioned in column (1) of the said Part II against them in show cause, if any, within a period of thirty days, from the date of publication of this notice in the Maharashtra Government Gazette why they should not be acquired? Any objections which may be received by the Ex-officio, Deputy Secretary, Secretary to the Government of Maharashtra in the Housing and Special Assistance Department and Secretary, Maharashtra Housing and Area Development Authority, Griha Nirman Bhavan, Bandra (East), Bombay 400 051, from any of the aforesaid persons with respect of the said proposal before the expiry of the aforesaid period shall be considered by the Government.
