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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(1)(d) in The Maharashtra Regional and Town Planning Act, 1966

(d)such portion of the sums payable as compensation for and reserved or allotted for any public purpose or purpose of the Planning Authority which is beneficial partly to the owners or residents within the area of the scheme and party to the general public, as is attributable to the benefit accruing to the allotment;