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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(3)(xiii) in The Maharashtra Regional and Town Planning Act, 1966

(xiii)provide for the total or partial transfer of any right in an original plot to a final plot or provide for the extinction of any right in an original plot in accordance with the provisions contained in section 101;