Section 32(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Where, on any representation from the Metropolitan Authority, it appears to the State Government that, in order to enable the Authority to discharge any of its functions or to exercise any of its powers, or to carry out any of its projects or schemes or development programmes, [or to provide any amenity by itself or through any recognised agency] [These words were inserted by Maharashtra 31 of 1987, Section 2(a).] it is necessary that any land in any part of the Metropolitan Region should be acquired, the State Government may acquire the land by publishing in the Official Gazette, a notification to the effect that the State Government has decided to acquire the land in pursuance of this section:Provided that, before publishing such notification, the State Government shall by notice published in the Official Gazette and served in the prescribed manner, call upon the owner of, or any other person who, in the opinion of that Government, may be interested in such land to show cause, why it should not be acquired, and after considering the cause, if any, shown by the owner or any other person interested in the land, the State Government may pass such order as it deems fit.[Explanation. - For the purposes of the Chapter "recognised agency" means any Department of the Central Government or the State Government or a local authority or a Government Company as defined in section 617 of the Companies Act, 1956 or any other Corporation or Government undertaking established by or under any law for the time being in force.] [The Explanation was inserted by Maharashtra 31 of 1987, Section 2(b).]
