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[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(c)It shall not be the responsibility of the Planning Authority to provide alternate plots or otherwise compensate plot-holders displaced or affected by any development or rectification carried out in the process, or for the purpose, of regularisation and upgradation of Gunthewari developments;