Section 126(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)On receipt of such application, if the State Government is satisfied that the land specified in the application is needed for the public purpose therein specified, or [if the State Government (except in cases falling under section 49 [and except as provided in section 113A)] [These words were substituted for the words 'if the State Government itself is of opinion' by Maharashtra 14 of 1971, Section 6(1)(a).] itself is of opinion] that any and included in any such plan is needed for any public purpose, it may make a declaration to that effect in the Official Gazette, in the manner provided in section 6 of the Land Acquisition Act, 1894, in respect of the said land. The declaration so published shall, notwithstanding anything contained in the said Act, be deemed to be a declaration duly made under the said section:-[Provided that, subject to the provisions of sub-section (4), no such declaration shall be made after the expiry of one year from the date of publication of the draft Regional Plan, Development Plan or any other Plan, or Scheme, as the case may be.] [This proviso was substituted by Maharashtra 10 of 1994, Section 13(b).]
