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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(3)(vi) in The Maharashtra Regional and Town Planning Act, 1966

(vi)estimate the proportion of the sums payable as compensation on each plot used, allotted or reserved for the public purpose or purposes of the Planning Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, which shall be included in the costs of the scheme;