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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(3)(iv) in The Maharashtra Regional and Town Planning Act, 1966

(iv)estimate the compensation payable for the loss of the area of the original plot in accordance with the provisions, contained, in clause (f) of sub­section (1) of section 97 in respect of any original plot which is wholly acquired under the scheme;