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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Mumbai Metropolitan Region Development Authority Act, 1974

(2)The acquisition of land for any purpose mentioned in sub-section (1) shall be deemed to be a public purpose [and the acquisition of any land for such purpose shall in all cases be made in accordance with the relevant provisions of this Chapter] [These words were inserted by Maharashtra 26 of 1975, Section 6.].