Section 119 in The Maharashtra Regional and Town Planning Act, 1966
119. Directions by State Government for disposal of land.
- The State Government may give to any Development Authority such directions with respect to the disposal of land acquired by the Authority [or vested in it] [These words were inserted by Maharashtra 21 of 1971, Section 9.] under this Act and with respect to the development by that Authority of such land as appear to the State Government to be necessary or expedient for securing so far as practicable, the preservation of any features or objects of special architectural or historic interest.
