Section 22A(6) in Maharashtra Land Revenue Code, 1966
(6)[ The powers of diversion, grant, lease of Gairan land under this section shall be vested in the State Government :Provided that, notwithstanding anything contained in section 330-A, the powers of the State Government under sub-section (3) shall not be delegated to any officer or other authority sub-ordinate to it.]Explanation. - (a) For the purposes of this section, the term "public purpose" shall have the same meaning as assigned to it in the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.(b)The question whether or not such land is unavoidably required for a project under sub-section (3) shall be determined by the State Government on the advice of the Divisonal Commissioner.]
