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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(3) in Maharashtra Industrial Development Act, 1961

(3)All expenses incurred by the Corporation or the agency employed by it in providing the amenity or carrying out the development together with interest, at such rate as the State Government may by order fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the owner.