Section 9(1A) in Maharashtra Land Requisition Act, 1948
(1A)[] [Sub-section 1(A) was inserted by Maharashtra 51 of 1973, section 3(a).] Notwithstanding, anything contained in sub-section (1), the State Government shall release from requisition,-(a)any land requisitioned or continued to be subject to requisition under this Act before the commencement of the Bombay Land Requisition (Amendment) Act, 1973, on or before the expiry of a period of [twenty-one years] [These words were substituted for the words 'nineteen years' by Maharashtra 14 of 1993, section 2.] from such commencement;(b)any land requisitioned under this Act after such commencement, on or before the expiry of a period of [twenty-one years] [These words were substituted for the words 'nineteen years' by Maharashtra 14 of 1993, section 2.] from the date on which possession of such land was surrendered or delivered to, or taken by, the State Government or any officer authorised or empowered by the State Government.
