Section 33(3) in The Mumbai Metropolitan Region Development Authority Act, 1974
(3)Where any land is taken possession of as aforesaid, the State Government shall make that land available to the Metropolitan Authority for the purpose of discharging its functions and exercising its powers [or the recognised agency for providing an amenity for which the land is acquired, as the case may be] [These words were added by Maharashtra 31 of 1987, Section 3.].
