Section 285 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
285. Acquisition of land.
- Save as otherwise provided in sections 19 to 23, when any land is required for the purposes of this Act, the State Government may, on the request of the Zilla Parishad requiring it, proceed to acquire it under the provisions of the Land Acquisition Act, 1894, or other law corresponding thereto and for the time being in force and on payment by the Zilla Parishad of the compensation awarded under that Act or such law and of all other charges incurred by the State Government on account of the acquisition, the land shall vest in the Zilla Parishad [but subject to such terms, conditions and restrictions as may be imposed by the State Government:Provided that, on a breach of any of such terms, conditions or restrictions, the State Government may resume the said land and on such resumption, the land shall vest in the State Government free of all encumbrances, but on payment to the Zilla Parishad of an amount equal to the compensation awarded and paid by Zilla Parishad in respect of that land.] [This portion was added by Maharashtra 6 of 1975, Section 47.]
