Section 116 in The Maharashtra Regional and Town Planning Act, 1966
116. Acquisition of land by Development Authority [constituted under section 113(2)] [This portion was inserted by Maharashtra 21 of 1971, Section 6.].
- A Development Authority [constituted under sub-section (2) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Section 6.] shall have all the powers of a Planning Authority under this Act as provided in Chapter VII for the purpose of acquisition either by agreement or under the Land Acquisition Act, 1894 of-(a)any land within the area designated under this Act as the site of the new town;(b)any land adjacent to that area which is required for purposes connected with the development of the new town; and(c)any land whether adjacent to that area or not which is required for provision of services of amenities for the purposes of the new town.
