Section 58(3) in Maharashtra Housing and Area Development Act, 1976
(3)If, in any case where the Authority has made a declaration in respect of any land under sub-section (1), the Authority retains or disposes of the land contrary to the terms of the declaration so that the land does not revest in the Municipal Corporation, the Municipal Council or Zilla Parishad, as the case may be, the Authority shall pay to the Municipal Corporation, the Municipal Council or the Zilla Parishad an amount in respect of such land in accordance with the provisions of sub-section (2).
