Section 1A in Maharashtra Housing and Area Development Act, 1976
1A. [ Declaration. - It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principle specified in clause (b) of article 39 of the Constitution of India and the execution of the proposals, plans or projects therefor and the acquisition therefor of the lands and buildings and transferring the lands, buildings or tenements therein to the needy persons and the co-operative societies of occupiers of such lands or buildings.] [Section 1A was inserted, by Maharashtra 21 of 1986, Section 4.]
