Section 269 in Maharashtra Housing and Area Development Act, 1976
269.
-C, 269-CB, 273-A, 273-B, 267-B, 267-269-A, 267-AB.LowerParel N. M. Joshi Marg, G/South Ward, Bombay| 3,457.39 sq, mtrs. C. S. No. 94.| (1) Shri Sherar Jamshed Irani.(2) Shri Kersap GustadIrani.(3) Shri Jamshed Sheriar Irani.(4) Shri SeriarBazon Irani.TrusteesNaushir B. Irani, Sheth Kuteer, 2ndDadisheth Road, Chowpati, Bombay 400 007.|}G.N., H. & S.A.D., No. ARS. 1382/1034/D-II, dated the 21st November, 1988 (M.G., Part IV-B, 1989 Pages 31) - Whereas, on a representation from the Bombay Housing and Area Development Board it appears to the Government of Maharashtra that in order to enable the said Board to discharge its function or to exercise its powers or to carry out its proposals, plans or projects set out in Part-I of the Schedule hereto it is necessary that the lands with building specified in Part II thereof (hereinafter referred to as "the said lands with buildings") should be acquired;And whereas, the Government of Maharashtra as required by the proviso to sub-section (1) of section 41 of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977) (hereinafter referred to as "the said Act") has by its Notice No. ARS. 1382/1034/D-II, dated 10th February, 1982 published on page 156 of Part IV-B, Maharashtra Government Gazette, dated the .18th February, 1982 and served in the prescribed manner, called upon the person mentioned in column (3) of Part II of Schedule hereto who is the owner of the said land with building mentioned in column (1) of the said Part II against him, to show cause within a period of thirty days from the date of the publication of the aforesaid notice in the Maharashtra Government Gazette (hereinafter referred to as "the said period") why the said land with building should not be acquired;And whereas, the cause shown by the said owner has been considered by the Government;Therefore, in exercise of the powers conferred by sub-section (1) of section 41 of the said Act the Government of Maharashtra hereby decides to acquire, the said land with building in pursuance of the said section.
