Section 106 in The Maharashtra Regional and Town Planning Act, 1966
106. Payment by adjustment of account.
- All payments due to be made to any person by a Planning Authority under this Act shall, as far as possible, be made by an adjustment in such person accounts with the Planning Authority in respect of the final plot concerned or of any other plot in which he has an interest, and failing such adjustment shall be paid in cash or in such other way as may be agreed upon by the parties.
