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[Cites 0, Cited by 1] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)Any expenses incurred by the Planning Authority under this section may be recovered from the person in default or from the owner of the original plot in the manner provided for the recovery of sums due to the Planning Authority under the provision of this Act.