Section 49(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where -(a)any land is designated by a plan as subject to compulsory acquisition, or(b)any land is allotted by a plan for the purpose of any functions of a Government or local authority or statutory body, or is land designated in such plan as a site proposed to be developed for the purposes of any functions of any such Government, authority or body, or(c)any land is indicated in any plan as land on which a highway is proposed to be constructed or included, or(d)[ any land for the development of which permission is refused or is granted subject to conditions, and any owner of land referred to in clauses (a), (b), (c) or (d) claims- [Clause (d) was substituted for the original by Maharashtra 14 of 1971, Section 4(1).](i)that the land has become incapable of reasonably beneficial use in its existing state, or(ii)(where planning permission is.given subject to conditions) that the land cannot be rendered capable of reasonably beneficial use by the carrying; out of the permitted development in accordance with the conditions; or](e)the owner of the land because' of its designation or allocation in any plan claims that he is unable to sell it except at a lower price than that at which. he might reasonably have been expected to sell if it were not so designated or - allocated,the owner or person affected may serve on the State Government within such time and in such manner, as is prescribed by regulations, a notice (hereinafter referred to as "the purchase notice") requiring the Appropriate Authority to purchase the interest in the land in accordance with the provisions of this Act.
