Section 17(1) in The Maharashtra Khar Lands Development Act, 1979
(1)If at any time, it appears to the State Government that any land or the right or interest of any person in any land should, for the purposes of any scheme, be compulsorily acquired, it shall be lawful for the State Government to publish a notification to that effect in the Official Gazette. The notification so published shall be deemed to be a declaration under section 6 of the Land Acquisition Act, 1894, in its application to the State of Maharashtra (hereinafter in this section referred to as “the said Act”), and shall be conclusive, as if it was made under section 6 of the said Act, and the land, right or interest in the land shall be deemed to be needed for a public purpose within the meaning of the said Act.
