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[Cites 0, Cited by 0] [Section 272(4)] [Section 272] [Entire Act]

State of Maharashtra - Subsection

Section 272(4)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)state that the Commissioner on behalf of the Corporation proposes to acquire such land or building or part of a building or to levy a betterment charge in respect thereof for the purpose of or in connection with an improvement scheme, and