Section 41 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
41. Power to acquire land for the purposes of this Act.
- The State Government may, for carrying out the purposes of this 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.
