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[Cites 0, Cited by 0] [Section 210(5)] [Section 210] [Entire Act]

State of Maharashtra - Subsection

Section 210(5)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)The Commissioner may, before granting such permission, require the owner to deposit in the municipal office an amount sufficient in his opinion to cover the cost of removal and such compensation, if any, as may be payable to any successor in title or transferee of such building.