Section 93 in The Maharashtra Regional and Town Planning Act, 1966
93. Apportionment of cost of scheme withdrawn or not sanctioned.
- In the event of a town planning scheme being withdrawn or sanction to a final scheme 'being refused by the State Government, the State Government may direct that the costs of the scheme shall be borne by the Planning Authority or be paid to the Planning Authority by the owners concerned, in such proportion as the State Government may in each case determine.(e)Proceedings before Arbitrator and Tribunal
