Section 32 in Maharashtra Horticulture Development Corporation Act, 1984
32. [Power to acquire land for purposes of this Act. - The State Government may, for carrying out the purposes of this Act, compulsorily acquire land under the Land Acquisition Act, 1894; as amended from time to time and the acquisition of any land for any of the said purposes shall be deemed to be a public purpose within the meaning of that Act] [Section 32 was substituted for the Original by Maharashtra 18 of 1990, Section 3]
