Section 117 in The Maharashtra Regional and Town Planning Act, 1966
117. Obligation to purchase designated land.
- Where any land within the area designed by a notification under section 113 of this Act as the site of the new town has not been [acquired by the State Government or a Development Authority constituted under sub-section (2) of section 113] [This portion was substituted for the word 'acquired by a Development Authority', by Maharashtra 21 of 1971, Section 7(a).] within a period of ten years from the date of the notification, any owner of the land may by notice in writing [served on the State Government or the Development Authority] [These words were substituted for the words 'served on the Development Authority', by Maharashtra 21 of 1971, Section 7(b).] require it to acquire his interest therein; and thereupon, the provisions of section 127 providing for lapsing of reservations shall apply in relation to such land as they apply in relation to land reserved under any plan under this Act.
