Section 32(2) in Maharashtra Industrial Development Act, 1961
(2)Before publishing a notice under sub-section (1), the State Government shall by another notice call upon the owner of the land and any other person who in the opinion of the State Government may be interested therein, to show cause, within such time as may be specified in the notice, why the land should not be acquired. [The State Government shall also cause public notice to be given in the manner laid down in section 53 and in the Official Gazette] [This portion was added by Maharashtra 11 of 1967, Section 2(a).]:[Provided that, if the land proposed to be acquired falls within a scheduled Area then the State Government shall before such acquisition consult,-(i)the Gram Sabha and the Panchayat concered if the land is falling within the area of one Panchayat;(ii)the concerned Gram Sabhas and the Panchayat Samiti if the land falling within the area of more than one Panchayats in the Block concerned;(iii)the concerned Gram Sabhas and theZilla Parishadif the land is falling within the area of more than one Block in the district concerned;such consultation shall be carried out in the manner as may be !aid down by the State Government by issuing a general or special order in this behalf:Provided that the decision taken by the majority of the Gram Sabhas concerned by passing a resolution in the above matters shall be binding on the concerned Panchayat Samiti or the Zila Parishad as the case may be.Explanation. - For the purposes of these provisos,-(i)the expressions "Gram Sabha" or "Panchayat" and "Scheduled Areas" shall have meanings, respectively, assigned to them in the Bombay Village Panchayats act, 1958;(ii)the expressions "Panchayat Samiti" and "Zilla Parishad" shall have the meaning, respectively, assigned to them in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.]
