Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(6)Any amount deposited by a person with the Municipal Corporation of the City of Ulhasnagar against unauthorized development shall be set-off against the fees to be paid by him under sub-section (4).