Section 42 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
42. Vesting in Truck Terminal Authority lands etc. transferred by the Bombay Metropolitan Region Development Authority or any other statutory Corporation.
- Notwithstanding anything contained in the Bombay Metropolitan Region Development Authority Act, 1974, or any other law for the time being in force it shall be competent for the Bombay Metropolitan Region Development Authority constituted under the Bombay Metropolitan Region Development Authority Act, 1974 or for any statutory corporation constituted under any other law, to transfer any land with or without building constructed or any other work carried out, thereon to a Truck Terminal Authority subject to such terms and conditions as the State Government may, in consultation with the Metropolitan Authority or the statutory corporation, from time to time, determine and thereupon such lands together with buildings or work if any, shall vest in the Truck Terminal Authority for the purposes of this Act.
