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 6] [Entire Act] State of Maharashtra - Subsection Section 6(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 (2)The on-site development of the layout shall be undertaken in proportion to the amount of compensation received by the Planning Authority.
