Section 126(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)[ [Notwithstanding anything contained in the proviso to sub-section (2) and sub-section (3), if a declaration] [Sub-section (4) was added by Maharashtra 14 of 1971, Section 6(3).] is not made within the period referred to in subsection (2) (or having been made, the aforesaid period expired on the commencement of the Maharashtra Regional and Town Planning [(Amendment) Act, 1993] [These brackets, words and figures were substituted for the brackets, words and figures '(Amendment) Act, 1970', by Maharashtra 10 of 1994, Section 13(c)(ii).], the State Government may make a fresh declaration for acquiring the land under the Land Acquisition Act, 1894, in the manner provided by sub-sections (2) and (3) of this section, subject to the modification that the market value of the land shall be the market value at the date of declaration in the Official Gazette made for acquiring the land afresh.]
