Section 49 in The Maharashtra Regional and Town Planning Act, 1966
49. Obligation to acquire land on refusal of permission or on grant of permission in certain cases.
(1)Where -(a)any land is designated by a plan as subject to compulsory acquisition, or(b)any land is allotted by a plan for the purpose of any functions of a Government or local authority or statutory body, or is land designated in such plan as a site proposed to be developed for the purposes of any functions of any such Government, authority or body, or(c)any land is indicated in any plan as land on which a highway is proposed to be constructed or included, or(d)[ any land for the development of which permission is refused or is granted subject to conditions, and any owner of land referred to in clauses (a), (b), (c) or (d) claims- [Clause (d) was substituted for the original by Maharashtra 14 of 1971, Section 4(1).](i)that the land has become incapable of reasonably beneficial use in its existing state, or(ii)(where planning permission is.given subject to conditions) that the land cannot be rendered capable of reasonably beneficial use by the carrying; out of the permitted development in accordance with the conditions; or](e)the owner of the land because' of its designation or allocation in any plan claims that he is unable to sell it except at a lower price than that at which. he might reasonably have been expected to sell if it were not so designated or - allocated,the owner or person affected may serve on the State Government within such time and in such manner, as is prescribed by regulations, a notice (hereinafter referred to as "the purchase notice") requiring the Appropriate Authority to purchase the interest in the land in accordance with the provisions of this Act.(2)The purchase notice shall be accompanied by a copy of any application made by the applicant to the Planning Authority, and of any order or decision of that Authority and of the State Government, if any, in respect of which the notice is given.(3)On receipt of a purchase notice, the State Government shall forthwith call from the Planning Authority and the Appropriate Authority such report or records or both, as may be necessary, which those authorities shall forward to the State Government as soon as possible but not later than thirty days from the date of their requisition.(4)On receiving such records or reports, if the State Government is satisfied that the conditions specified in sub-section (1) are fulfilled, and that the order or decision for permission was not duly made on the ground that the applicant did not comply with any of the provisions of this Act or rules or regulations, it may confirm the purchase notice, or direct that planning permission be granted without condition or subject to such conditions as will make the land capable of reasonably beneficial use. In any other case, it may refuse to confirm the purchase notice, but in that case, it shall give the applicant a reasonable opportunity of being heard.(5)If within a period of six months from the date on which a purchase notice is served the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period.(6)[* * * * * * * * * *] [Sub-section (6) was deleted by Maharashtra 6 of 1976, Section 20.](7)[ If within one year from the date of confirmation of the notice, the Appropriate Authority fails to make an application to acquire the land in respect of which the purchase notice has been confirmed as required under section 126, the reservation, designation, allotment, indication or restriction on development of the land shall be deemed to have lapsed; and thereupon, the land shall be deemed to be released from the reservation, designation, or, as the case may be, allotment, indication or restriction and shall become available to the owner for the purpose of development otherwise permissible in the case of adjacent land, under the relevant plan.] [Sub-section (7) was added by Maharashtra 14 of 1971, Section 4(2).]
