Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 124J] [Entire Act] State of Maharashtra - Subsection Section 124J(2) in The Maharashtra Regional and Town Planning Act, 1966 (2)All moneys received by the authority as development charge together with interest thereon, if any, under this Chapter shall be credited to the Development Fund.
