Section 126(3)(ii) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(3)(ii) in The Maharashtra Regional and Town Planning Act, 1966

(ii)where the land is acquired for the purposes of a Special Planning Authority, the market value prevailing on the date of publication of the notification of the area as an undeveloped area; and

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State of Maharashtra - Subsection

Section 126(3)(ii) in The Maharashtra Regional and Town Planning Act, 1966