Section 32(1) in Maharashtra Industrial Development Act, 1961
(1)If at any time in the opinion of the State Government, any land is required for the purpose of development by the corporation, or for any other purpose in furtherance of the objects of this act, the State Government may acquire such land by publishing in the Official Gazette a notice specifying the particular purpose for which such land is required, and stating therein that the State Government has decided to acquire the land in pursuance of this section.
