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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)Any sum due to a Planning Authority under this Act, rule or any regulation made thereunder shall be a first charge or the plot on which it is due, subject to the prior payment of land revenue if any, due to the Government thereon.