Section 66 in The Maharashtra Regional and Town Planning Act, 1966
66. Compensation for discontinuance of use.
- Where under sub-clause (i) of clause (b) of section 59 the purposes to which the buildings or areas may not be appropriated or used in pursuance of clause (m) of section 22 have been specified, then the building or area shall cease to be used for a purpose other than the purposes specified in the scheme within such time as may be specified in the final scheme, and the person affected by this provision shall be entitled to such compensation from the Planning Authority as may be determined by the Arbitrator:Provided that, in ascertaining whether compensation be paid the time within which the person affected was permitted to change the user shall be taken into consideration.
