Section 52 in Maharashtra Housing and Area Development Act, 1976
52. Power to purchase or lease by agreement.
- The Authority may also enter into an agreement with any person for the acquisition from him by purchase, lease or exchange, of any land which is needed for the purpose of any proposals, plan or project of the Authority or any interest in such land or for compensating the owners of any such right in property in respect of any deprivation thereof or interference therewith.Betterment Charges
