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[Cites 0, Cited by 0] [Section 122A(1)] [Section 122A] [Entire Act]

State of Maharashtra - Subsection

Section 122A(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)accept deposits on such conditions as it deems fit from persons to whom allotment or sale of land or building or any structure is made, or is likely to be made, in furtherance of the objects of this Chapter.