Section 104 in The Maharashtra Regional and Town Planning Act, 1966
104. Provision of cases in which amount payable to owner exceeds amount due from him.
- If the owner of an original plot is not provided with a final plot in the final scheme or if the contribution to be levied from him under section 100 is less than the total amount to be deducted therefrom under any of the provisions of this Act, the net amount of his loss shall be payable to him by the planning Authority in cash or in such other way as may be agreed upon by the parties.
