Section 56 in Maharashtra Horticulture Development Corporation Act, 1984
56. Transfer of Government lands to Corporation.
(1)For the furtherance of the objects of this Act, the State Government may by notification published in the Official Gazette, upon such conditions as may be agreed upon between that Government and the Corporation, place at the disposal of the Corporation any lands vested in the State Government:[Provided that, the State Government shall not place at the disposal of the Corporation any lands which are notified and included in a reserved forest.] [This Proviso was added by Maharashtra 18 of 1990, Section 6.](2)After any such land has been developed by, or under the control and supervision of the Corporation, it shall be dealt with by the Corporation in accordance with the regulations made, and directions given by the State Government in this behalf.(3)If any land placed at the disposal of the Corporation under sub-section (1) is required at any time thereafter by the State Government, the Corporation shall replace it at the disposal of the State Government upon su:h terms and conditions as may be mutually agreed upon.
