Section 113A in The Maharashtra Regional and Town Planning Act, 1966
113A. [ Power of State Government to acquire land for Corporation or Company declared to be New Town Development Authority. [Section 113A was inserted by Maharashtra 21 of 1971, Section 4.]
- Notwithstanding anything contained in this Act, or in any law for the time being in force, where any corporation or company is declared to be the New Town Development Authority under sub-section (3A) of section 113, the State Government shall acquire either by agreement or under the Land Acquisition Act, 1894 (and such acquisition may have been commenced before the coming into force of this section) any land within the area designated under this Act, as the site of the new town, any land adjacent to that area which is required for the purposes connected with the development of the new town, and any land whether adjacent to that area or not, which is required for provisions of services or amenities for the purposes of the new town; and vest such and in such Authority for the purposes of this Chapter] [by an order duly made in that behalf] [These words were added by Maharashtra 22 of 1973, Section 3.].
