Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8F(3)] [Section 8F] [Entire Act]

State of Maharashtra - Subsection

Section 8F(3)(iv) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(iv)development charges for the entire lay out shall be recoverable proportionately from such plot holders.