Section 66(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)If at any time it appears to the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government that any estate or land, the management of which has been assumed under the provisions of this Act or the interest of any other person in such estate or land should in the public interest, be compulsorily acquired, it shall be lawful for the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government to publish a notification to that effect in the Official Gazette. The notification so published shall be conclusive that the estate, land or interest is needed to be acquired in public interest.
