Section 32(7) in Maharashtra Industrial Development Act, 1961
(7)[ where the land has been acquired for the corporation or any local authority, the State Government shall, after it has taken possession thereof, by notification published in the Official Gazette, transfer the land to the Corporation or that local authority, as the case may be, for the purpose for which it was acquired, and the provisions of section 43-1A shall apply to any land so transferred] [Sub-section (7) was substituted for the original by Maharashtra 18 of 1975, Section 12(b).].
