Section 83(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The State Government may, if satisfied that it is urgently necessary in the public interest to empower the Planning Authority to enter on such land for the purpose of executing any of such works, direct the Arbitrator, by notification in the Official Gazette., to take possession of the land; or may, after recording its reasons refuse to make any such direction:Provided that, no such direction sha11 be made without the Arbitrator giving a hearing to any person or Planning Authority affected by such direction, and considering the report of the Arbitrator in that behalf.
