Section 283(2) in The Maharashtra Municipal Corporations Act, 1949
(2)when any addition to, or improvement of, the land or building has been made after the date of the publication under sub-section (2) of section 272 of notification relating to the land or building, such addition or improvement shall not (unless it was necessary for the maintenance of the building in a proper state of repair) be included, nor in the case of any interest acquired after the said date shall any separate estimate of the value thereof be made, so as to increase the amount of the compensation to be paid for the land or building;
