Section 55(6) in Maharashtra Horticulture Development Corporation Act, 1984
(6)If after giving such plot-holder a reasonable opportunity of being heard the Corporation is satisfied that the holder of the plot has failed to utilise or is not likely to utilise the unutilised portion of land in the plot within a reasonable period; and such un-utilised portion can be used for accommodating another approved beneficiary, the Corporation may, notwithstanding anything contained in any contract or in any law for the time being in force, for the purpose of enabling the Corporation to property discharge it functions of promoting rapid growth and development of horticulture by accommodating another approved beneficiary on such un-utilised portion, withdraw the plot by cancelling the allotment and re-allot such a plot or portion thereof to another approved beneficiary or person in accordance with the provisions of section 43 and upon such re-allotment of plot to some other such approved beneficiary or person the former plot-holder shall deliver the possession of the plot of the portion thereof, as the case may be, to such approved beneficiary, or person.
