Section 88 in The Maharashtra Regional and Town Planning Act, 1966
88. Effect of final scheme.
- On and after the day on which a final scheme comes into force-(a)all lands required by the Planning Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Planning Authority free from all encumbrances;(b)all rights in the original plots which have been reconstituted shall determine, and the reconstituted plots shall become subject to the rights settled by Arbitrator;(c)the Planning Authority shall hand over possession of the final plots to the owners to whom they are allotted in the final scheme.(c)Enforcement of Schemes
