Section 2(9A) in The Maharashtra Regional and Town Planning Act, 1966
(9A)[ "development right" means right to carry out development or to develop the land or building or both and shall include the transferable development right in the form of right to utilise the Floor Space Index of land utilisable either on the remainder of the land partially reserved for a public purpose or elsewhere, as the final Development Control Regulations in this behalf provide;] [Clause (9A) was inserted and shall be deemed to have been inserted on the 25th March, 1991, by Maharashtra 10 of 1994, Section 2(c).]
