Section 93(3) in Maharashtra Housing and Area Development Act, 1976
(3)On receipt of the acquisition proposal from the Board, the Land Acquisition Officer shall publish simultaneously in the Official Gazette, and in at least four newspapers circulating within [Brihan Mumbai] [These words were substituted for the original by Maharashtra 25 of 1996 section 2 and Schedule para (3).] a notice stating the fact of such proposal having been made by the Board and approved by the Government and alternative accommodation proposed to be provided to the occupiers affected by the proposal and the time before which the building must be vacated.
