Section 47(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)The provisions of Chapter VIII of [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words were substituted for the words 'the Bombay Metropolitan Region Development Authority Act, 1974', by Maharashtra 25 of 1996, Schedule.] shall mutatis mutandis, apply in relation to the acquisition of any land for the purposes of this Act, as they apply in relation to the acquisition of land by the State Government for the purposes of that Act.
