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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(1)(iii) in The Maharashtra Regional and Town Planning Act, 1966

(iii)the contribution levied on a plot used, allotted or reserved for a public purpose or purpose of the Planning Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public shall be calculated in the proportion to the benefit estimated to accrue to the general public from such use, allotment or reservation.