Section 47 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
47. Application of the provisions of Chapter VIII of Maharashtra IV of 1975
(1)The acquisition of any land by the State Government for the purposes of this act shall be deemed to be a public purpose.(2)The provisions of Chapter VIII of [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words were substituted for the words 'the Bombay Metropolitan Region Development Authority Act, 1974', by Maharashtra 25 of 1996, Schedule.] shall mutatis mutandis, apply in relation to the acquisition of any land for the purposes of this Act, as they apply in relation to the acquisition of land by the State Government for the purposes of that Act.
