Section 41 in Maharashtra Horticulture Development Corporation Act, 1984
41. Voluntarily entrusting of land to Corporation.
(1)Where any land-holder or owner of the land is voluntarily prepared to entrust his land to the Corporation, the Corporation may, subject to the previous approval of the terms and conditions by the State Government, secure such land in accordance with mutual agreement between the Corporation and such land-holder or owner. Such terms and conditions may include,-(a)payment of compensation [which shall not be less than the amount of compensation payable for land, had it been acquired in accordance with the provisions of section, section 32] [These words and figures were substituted for the words and figures 'in accordance with the provisions of section 34' by Maharashtra 18 of 1990, Section 5.], or(b)such land-holder or owner shall, after such land is developed by the Corporation, be eligible for allotment of plot, without payment of any contribution towards capital expenditure, in the said land in the farm or estate, irrespective whether he is an approved beneficiary or not, but the area of such a plot allotted to the land-holder or owner shall be,(i)one hectare, if the total area of the land entrusted to the Corporation by him does not exceed 10 hectares; or(ii)ten per cent. of the total area of land entrusted to the Corporation but not exceeding 2.5 hectares, if the total area of land so entrusted by him to the Corporation exceeds 10 hectares:Provided that, land shall be obtainable from any person under this section irrespective of the fact whether such a person is a plot-holder of the Corporation or not:Provided further that, the person obtaining such land shall hold it on such other terms and conditions as are applicable to other plot-holders in the farm or the estate and he shall not be entitled to enjoy any special or favourable rights or privileges vis-a-vis the Corporation.(2)Any land handed over by the land-holder or owner to the Corporation shall vest in the Corporation, as the property of the Corporation, without any liability or incumbrances whatsoever.
