Section 56(4)(i) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(4)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)who has suffered damage in consequence of the compliance with the notice by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land or otherwise; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 56(4)(i) in The Maharashtra Regional and Town Planning Act, 1966