Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(2)(f) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001 (f)demand draft, drawn on any scheduled bank to cover the amount due as compounding fee and development charge.