Section 118 in The Maharashtra Regional and Town Planning Act, 1966
118. Disposal of land by Development Authority.
(1)Subject to any directions given by the State Government under this Act, a Development Authority may dispose of any land acquired by it [or vesting in it] [These words were inserted by Maharashtra 21 of 1971, Section 8(a).] to such persons, in such manner, and subject to such terms or conditions as they consider expedient for securing the development of the new town in accordance with proposals approved by the State Government under this Act:Provided that, a Development Authority shall not have power, except with the consent of the State Government, to sell any land or to grant a lease of any land for a term of more than ninety-nine years, and the State Government shall not consent to any such disposal of land unless it is satisfied that there are exceptional circumstances which render the disposal of the land in that manner expedient.(2)The powers of a Development Authority with respect to the disposal of [land acquired for it for the purposes of this Act] [These words were substituted for the words 'land acquired by them under this Act', by Maharashtra 21 of 1971, Section 8(b)(1).] shall be so exercised as to secure, so far as practicable, that persons who were living or carrying on business, or other activities on land so acquired shall, if they desire to obtain a plot or accommodation [on land belonging to, or vesting in,] [These words were substituted for the words 'on land belonging to', by Maharashtra 21 of 1971, Section 8(b)(2).] the Development Authority and are willing to Comply with any requirements of the Development Authority as to its development and use, have an opportunity to obtain a plot or accommodation suitable to their reasonable requirements on terms settled with due regard to the price at which any such and has been acquired from them.(3)Nothing in this Act shall be constructed as enabling a Development Authority to dispose of land by way of gift, mortgage or charge, but subject as aforesaid, references in this Act to the disposal of land shall be construed as reference to the disposal thereof in any manner, whether by way of sale, exchange or lease by the creation of any casement, right or privilege or otherwise.
