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[Cites 0, Cited by 1] [Section 97(1)] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(1)(c) in The Maharashtra Regional and Town Planning Act, 1966

(c)all sums payable as compensation for land reserved or allotted for any public purpose or purpose of a Planning Authority which is solely beneficial to the owners or residents within the area of the scheme;