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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)Where the Arbitrator is required under sub-section (1) to assist the Tribunal of Appeal, he shall, save where he is a salaried officer of Government be entitled to such fees as the State Government may from time to time determine.