Section 3(3) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(3)The regularisation of Gunthewari development shall also be subject to the prior payment of compounding fee and development charge, as may be determined by the State Government, from time to time:Provided that, the State Government may authorise the Planning Authority to determine the compounding fee or development charge or both, in the area of its jurisdiction.
