Section 126(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 6] [Section 126(1)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)in lieu of any such amount, by granting the land-owner or the lessee, subject, however, to the lessee paying the lessor or depositing with the Planning Authority, Development Authority or Appropriate Authority, as the case may be, for payment to the lessor, an amount equivalent to the value of the lessor's interest to be determined by any of the said Authorities concerned on the basis of the principles laid down in the Land Acquisition Act, 1894, Floor Space Index (FSI) or Transferable Development Rights (TDR) against the area of and surrendered free of cost and free from all encumbrances, and also further additional Floor Space Index or Transferable Development Rights against the development or construction of the amenity on the surrendered- land at his cost, as the Final Development Control Regulations prepared in this behalf provide, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 126(1)(b) in The Maharashtra Regional and Town Planning Act, 1966