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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)if compensation in respect of such injurious affection or restriction imposed under this Act or substantially similar injurious affection or restriction in force under any other law has already been paid in respect, of the property or any right or interest therein to the claimant or to any predecessor in interest of the claimant.