Section 128(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where any land is included in [any plan or scheme] [These words were substituted for the words 'any draft plan or scheme' by Maharashtra 11 of 1973, Section 7.] as being reserved allotted or designated for any purpose therein specified or for the purpose of Planning Authority or Development Authority or Appropriate Authority and the State Government is satisfied that the same land is needed for a public purpose different from any such public purpose or purpose of the Planning Authority, Development Authority or Appropriate Authority, the State Government may notwithstanding anything contained in, this Act, acquire such land under the provisions of the Land Acquisition Act, 1894.
