Section 124B(2A) in The Maharashtra Regional and Town Planning Act, 1966
(2A)[ Notwithstanding anything contained in sub-section (1), when the Maharashtra industrial Development Corporation is the Special Planning Authority deemed to have been appointed as such under sub-section (1A) of section 40, for a notified area under its jurisdiction as provided in the said sub-section (1A), it shall be lawful for such Planning Authority to levy within such notified area, the development charges at such rate which may be lower than the [* * *] [[Sub-section (2A) was inserted Maharashtra 10 of 1994, Section 11.Section 12 of Maharashtra 10 of 1994 read as under:-
