Section 50(1) in Maharashtra Housing and Area Development Act, 1976
(1)Where any land (including any building thereon) is acquired and vested in the State Government under this Chapter and such land is situated in any area outside the Jurisdiction of any Municipal Corporation or Municipal Council (in this Chapter referred to as "a rural area"), the State Government shall pay for such acquisition an amount, which shall be determined in accordance with the provision of this section.
