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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(3)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)where the land is to be acquired for the purposes of a new town, the market value prevailing on the date of publication of the notification constituting or declaring the Development Authority for such town;