Section 45(6E) in The Maharashtra Village Panchayats Act, 1959
(6E)A panchayat shall be consulted by the concerned Land Acquisition Authority, before such Authority acquires any lands falling within the jurisdiction of that panchayat, for the Government purpose:Provided that, every panchayat shall obtain and consider the views of Gram sabha before conveying its views to the Land Acquisition Authority concerned.] [These sub-section were inserted by Maharashtra 3 of 2003, Section 4.]
