Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8F(1)] [Section 8F] [Entire Act] State of Maharashtra - Subsection Section 8F(1)(iii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982 (iii)agrees to pay the development charges on the land in proportion to the area of the land or plot granted to him on lease :