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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)No, compensation shall be payable in respect of any property or private right of any sort which is alleged to be injuriously affected by reason of any provisions contained in the town planning scheme, if under any other law for the time being in force applicable to the area for which such scheme is made, no compensation is payable for such injurious affection.