Section 40(2) in Maharashtra Horticulture Development Corporation Act, 1984
(2)The Powers of the Corporation with respect to the Disposal of and under sub-section (1) shall be so exercised as to secure, so far as practicable, that-(a)where the Corporation proposes to dispose of by sale any such land without any development having been undertaken or carried out thereon, the Corporation shall offer the land in the first instance to the persons from whom it was acquired if they desire to purchase, it, subject to such requirements as to its development and use as the Corporation may think fit to impose;(b)persons who are raising agriculture or horticulture corps or carrying on other activities on any such land shall, if they desire to obtain such land belonging to the Corporation and are willing to comply with any requirements of the Corporation as to its development and use, have an opportunity to obtain such land as is suitable to their reasonable requirements on terms settled with due regard to the price at which any such land has been acquired from them.
