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

State of Maharashtra - Subsection

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

(i)no such contribution shall exceed half the increment estimated by the Arbitrator to accrue in respect of such final plot subject to the condition that where the total cost of a scheme exceeded half the total amount of increments, the proportion of such contribution shall not be less than half the increment;