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[Cites 0, Cited by 0] [Section 124E(2)] [Section 124E] [Entire Act]

State of Maharashtra - Subsection

Section 124E(2)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)where the application relates to the carrying out or any development, the Authority may refuse to assess the amount of development charge payable by such person concerned unless it is satisfied that the applicant has an interest in the land or building sufficient to enable him to carry out such development or that the applicant Is able to acquire such interest and that the applicant shall carry out the development within such period as the Authority may determine.