Section 55(5) in Maharashtra Horticulture Development Corporation Act, 1984
(5)When any such notice under sub-section (4) is issued, the Corporation shall give a reasonable opportunity of being heard to the plot-holder and it shall be open to the plot-holder to appear and object to such withdrawal of plot on the ground that the un-utilised portion is required by the plot-holder himself for the purpose of further development of his plot and that he has already taken effective steps for utilising such portion.Explanation.- For the purpose of this sub-section, the expression "effective steps" shall mean-(i)the plot-holder has prepared the necessary project report in respect of the proposed expansion of his plot indicating the requirements of such expansion; and(ii)(a)the plot-holder has approached a financial institution for raising required finance;(b)the plot-holder has placed his demand for inputs with the Corporation.
