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[Cites 0, Cited by 0] [Section 8F(3)] [Section 8F] [Entire Act]

State of Maharashtra - Subsection

Section 8F(3)(ii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(ii)undertakes not to claim any compensation for acquisition for that part of the land which is proposed to be granted on lease to him;