Section 27A in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
27A. [ Power of Collector to grant land for public purposes, etc. [Section 27-A was inserted by Maharashtra 21 of 1975, Section 18.]
- Notwithstanding anything contained in section 27,-(1)the Collector may, with the previous approval of the State Government, grant or make available any surplus land for any public purpose only if any Government land is not suitable, or any other land is not found suitable for acquisition, for such public purpose, under the Land Acquisition Act, 1894;(2)where any surplus land belonging to any industrial undertaking vests in the State Government on or after the commencement date, the State Government may, if it considers necessary in the interest of efficient use of the land for agriculture and its effective management, direct that the said land shall be disposed of in the manner provided for in section 28-1AA].
