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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Mumbai Metropolitan Region Development Authority Act, 1974

(3)No betterment contribution shall be payable by the Government, the Authority or other local authority in respect of any land which is the property of the Government, the Authority or other local authority or by any public institution in respect of any land belonging to such institution, if and so long as, such land is used for a public charitable or religious purpose.