Section 8F(3)(iii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

[Cites 0, Cited by 0] [Section 8F(3)] [Section 8F] [Entire Act]

State of Maharashtra - Subsection

Section 8F(3)(iii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(iii)if the two-thirds of the original plot held by the plot holder is less than the area of the smallest plot in the lay out proposed by the Authority, the plot holder shall be required to take the plot of minimum size; and

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State of Maharashtra - Subsection

Section 8F(3)(iii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982