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[Cites 0, Cited by 19] [Entire Act]

State of Maharashtra - Section

Section 57 in The Maharashtra Regional and Town Planning Act, 1966

57. Recovery of expenses incurred.

- Any expenses incurred by a Planning Authority under sections 53, 54, 55 and 56 shall be a sum due to the Planning Authority under this Act from the person in default or the owner of the plot.