Section 42(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Where any land (including any building thereon) is acquired and vested in the State Government under this Chapter and it is situated in any part of the Metropolitan Region, excluding [Brihan Mumbai] [These words were subtituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 Section 2 Schedule.] and any area within the jurisdiction of any municipal council (in this Chapter referred to as "a rural area"), the State Government shall pay for such acquisition an amount, which shall be determined in accordance with the provisions of this section.
