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State of Maharashtra - Section
Section 3rd in Maharashtra Housing and Area Development Act, 1976
3rd. St.)
| 59| 73.58| Mr. Momin Mohamed Umar, Block No. 8, TranswalTerrace Corner of Grant Road and Falkland Road, Bombay 400 008.|-| 6. Building No. 91-A, Suklaji Street, (2nd K. P.S.), Building No. 91, Suklaji Street (3rd K. P. St.).| 581/58| 147.99165.55| The Frontier Laundry, 1/58 165.55 94, SuklajiStreet, Bombay 400 008.|}G. N., H. & S.A.D., No. ARS. 1088/CR-728/Desk-II, dated the 3rd December, 1988 (M.G., Part IV-B, Pages 72) - Whereas, on representation from the Prime Minister's Grant Project, Directorate, Maharashtra Housing and Area Development Authority, it appears to the Government of Maharashtra that in order to enable the said Authority to discharge its function or to exercise its powers or to carry out its proposals, plans and projects, it is necessary that the land/lands with the buildings specified hereto (hereinafter referred to as the land with building) should be acquired ;And whereas, the Government of Maharashtra in exercise of the powers conferred by sub-section (1) of section 41 of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977), proposes to acquire the said land with buildings;Now, therefore, as required by the proviso to sub-section (1) of section 41 of the said Act, notice is hereby given to persons mentioned in column (3) of the Schedule hereto, who are the owner of or who, in the opinion of the Government of Maharashtra, are interested in column (2) of the said Schedule against them to show cause if any, within a period of thirty days from the date of publication of the notice in the Maharashtra Government Gazette, why they should not be acquired. Any objection which may be received by the Ex-officio Deputy Secretary to Government of Maharashtra in the Housing and Special Assistance Department and Secretary, Maharashtra Housing and Area Development Authority, Griha Nirman Bhavan, Bandra (E), Bombay 400 051, from any of the aforesaid persons with respect of the said proposal before expiry of the aforesaid period shall be considered by the Government.| Description of land and buildings | Approximate area of lands proposed to beacquired | Name and address of owner of land and building |
| (1) | (2) | (3) |
| Sq. Mtrs. | ||
| 1. 5, 3rdKoli Lane, 7, 9, 11, ManekjiSt. on C.S. No. 260 of Colaba Division. | 78.6 | (i) Smt. Prabhavati Kawal, 7, 9, 11 Manekji Street,2nd Floor, Colaba, Bombay 400 005. |
| (ii) Jagannath Nilkanth Ganju, 3rd Koh Lane,Colaba, Bombay 400 005. | ||
| Set forward area of 3rdKoli Lane , C.S.No. 261 (pt.) of Colaba, Division. | 23.53 | Shri Govardhandas Liladhar, 267, Dr. Vigus Street,Chira Bazar, Dhanji Malaji Mala, IInd floor, Bombay 400 002. |