Section 65(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)For the purpose of sub-section (1), a draft scheme may contain proposals-(a)to form a final plot by reconstitution of an original plot by alteration of the boundaries of the original plot, if necessary;(b)to form a final plot from an original plot by the transfer wholly or partly of the adjoining lands;(c)to provide, with the consent of the owners, that two or more original plots each of which is held in ownership in severally or in joint ownership shall hereafter, with or without alteration of boundaries be held in ownership in common as a final plot;(d)to allot a final plot to any owner dispossessed of land in furtherance of the scheme; and(e)to transfer the ownership of an original plot from one person to another.
