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[Cites 0, Cited by 0] [Section 124B(1)] [Section 124B] [Entire Act]

State of Maharashtra - Subsection

Section 124B(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)For the purposes of assessing the development charge, the user of land and building shall be classified under the following categories, namely:-
(i)Industrial;
(ii)Commercial;
(iii)Residential;
(iv)Institutional.