Section 125 in The Maharashtra Regional and Town Planning Act, 1966
125. Compulsory acquisition of land needed for purposes of Regional Plan, Development plan or town planning etc.
- Any land required, reserved or designated in a Regional plan, Development plan or town planning scheme for a public purpose or purposes including plans for any area of comprehensive development or for any new town shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894.
