Section 128(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)In the proceedings under the Land Acquisition Act, 1894, the Planning Authority, or Development Authority or Appropriate Authority, as the case may be, shall be deemed to be a person interested in the land acquired; and in determining the amount of compensations to be awarded, the market value of the land shall be assessed as if the land had been released from the reservation, allotment or designation made in the [any plan or scheme] [These words were substituted for the words 'draft Regional Plan, draft Development Plan or draft town planning scheme' by Maharashtra 6 of 1976, Section 32(a).] or new town, as the case may be, and the Collector or the Court shall take into consideration the damage, if any, that Planning Authority or Development Authority or Appropriate Authority, as the case may be, may sustain by reason of acquisition of such land under the Land of Acquisition Act, 1894, or otherwise, and the proportionate cost, of the Development plan or town planning scheme or new town, if any, incurred by such Authority and rendered abortive by reason of such acquisition.
