Section 118(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The powers of a Development Authority with respect to the disposal of [land acquired for it for the purposes of this Act] [These words were substituted for the words 'land acquired by them under this Act', by Maharashtra 21 of 1971, Section 8(b)(1).] shall be so exercised as to secure, so far as practicable, that persons who were living or carrying on business, or other activities on land so acquired shall, if they desire to obtain a plot or accommodation [on land belonging to, or vesting in,] [These words were substituted for the words 'on land belonging to', by Maharashtra 21 of 1971, Section 8(b)(2).] the Development Authority and are willing to Comply with any requirements of the Development Authority as to its development and use, have an opportunity to obtain a plot or accommodation suitable to their reasonable requirements on terms settled with due regard to the price at which any such and has been acquired from them.
