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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2) in Maharashtra Housing and Area Development Act, 1976

(2)Where any land vests in the Authority under section 57 and no declaration is made under sub-section (1) in respect of the land, the Authority shall pay to the Municipal Corporation; the Municipal Council or the Zilla Parishad, as the case may be, an amount equal to the value of such land.