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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(1)(ii) in The Maharashtra Regional and Town Planning Act, 1966

(ii)no such contribution shall be levied on a plot used, allotted or reserved, for a public purpose or purpose of the Planning Authority, such plot being solely for the benefit of the owners or residents within the area of the scheme;