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[Cites 0, Cited by 0] [Section 124A(2)] [Section 124A] [Entire Act]

State of Maharashtra - Subsection

Section 124A(2)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)no such development charge shall be leviable under the provisions of this Chapter in respect of use or change of use of any land or building, or development of any land or building, or both, for which a development permission has, had already been granted or deemed to have been, granted by the Planning Authority or the Development Authority either by way of commencement certificate or by way of any other mode of permission for development granted under this Act or any other law for the time being in force by way of approval subject to condition in the form of a written notice (Intimation of Disapproval) by the Commissioner under section 346 of the Bombay Municipal Corporation Act, before the 10th day of August 1992, being the date of commencement of the Maharashtra Regional and Town Planning (Amendment) Act, 1992 (hereinafter in this section referred to as "the said date"), irrespective of whether or not the institution of use or change of use or actual development work of land or building or both, has been effected or commenced or completed, as the case may be and whether or not the completion certificate for any such use change of use or development is granted by the Planning Authority or Development Authority, before the said date;]