Section 101 in The Maharashtra Regional and Town Planning Act, 1966
101. Transfer right from original to reconstituted plot or extinction of such right.
- Any right in an original plot which in the opinion of the Arbitrator is capable of being transferred wholly or in part, without prejudice to the making of a town planning scheme to a final plot shall be so transferred and any right in an original plot which in the opinion of the Arbitrator is not capable of being so transferred shall be extinguished:Provided that, an agricultural lease shall not be transferred from an original plot to a final plot without the consent of all the parties to such lease.(h)Compensation
