Section 128(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)On the land vesting in the State Government under section 16 or 17 of the Land Acquisition Act, 1894, as the case may be, the [relevant plan or scheme] [These words were substituted for the words 'relevant draft plan or scheme' by Maharashtra 6 of 1976, Section 32(B).] shall be deemed to be suitably varied by reason of acquisition of the said land.
