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[Cites 0, Cited by 1] [Section 49(1)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(1)(d) in The Maharashtra Regional and Town Planning Act, 1966

(d)[ any land for the development of which permission is refused or is granted subject to conditions, and any owner of land referred to in clauses (a), (b), (c) or (d) claims- [Clause (d) was substituted for the original by Maharashtra 14 of 1971, Section 4(1).]
(i)that the land has become incapable of reasonably beneficial use in its existing state, or
(ii)(where planning permission is.given subject to conditions) that the land cannot be rendered capable of reasonably beneficial use by the carrying; out of the permitted development in accordance with the conditions; or]