Section 43 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
43. Transfer of Government lands to Authority.
(1)For the furtherance of the object of this Act, the State Government may by notification in the Official Gazette, upon such conditions as may be agreed upon between the Government and the Authority, place at the disposal of the Authority any lands vested in the State Government.(2)After any such land has been developed, by or under the control and supervision of the Authority, it shall be dealt with by the Authority in accordance with the provisions of this Act or the rules or regulations made thereunder and the directions, if any, given by the State Government in this behalf.(3)If any land placed at the disposal of the Authority under sub-section (1) is required at any time thereafter by the State Government, the Authority shall replace it at the disposal of the State Government upon such terms, and conditions as may be mutually agreed upon.
