Section 97(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The cost of a town planning scheme shall include,-(a)all sums payable by a Planning Authority under the provisions of this Act which are not specifically excluded from the costs of the scheme;(b)all sums spent or estimated to be spent by a Planning Authority in the making and in the execution of the scheme, the estimates for words included in the scheme being made on the date the final scheme is drawn up by the Arbitrator under clause (xviii) of sub-section (3) of section 72;(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;(d)such portion of the sums payable as compensation for and reserved or allotted for any public purpose or purpose of the Planning Authority which is beneficial partly to the owners or residents within the area of the scheme and party to the general public, as is attributable to the benefit accruing to the allotment;(e)all legal expenses incurred by the Planning Authority in the making and in the execution of the scheme;(f)the amount by which the total of the values of the original plots exceeds the total of the values of the plots included in the final scheme, each of such plots being estimated at its market value at the date of declaration of intention to make a scheme, with all the buildings and works thereon at that date and without reference to improvements contemplated in the scheme other than improvements due to the alteration of its boundaries.
