Section 126(3)(iii) in The Maharashtra Regional and Town Planning Act, 1966

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State of Maharashtra - Subsection

Section 126(3)(iii) in The Maharashtra Regional and Town Planning Act, 1966

(iii)in any other case the market value on the date of publication of the interim development plan, the draft development plan or the plan for the area or areas for comprehensive development, whichever is earlier, or as the case may be, the date or publication of the draft town planning scheme:

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State of Maharashtra - Subsection

Section 126(3)(iii) in The Maharashtra Regional and Town Planning Act, 1966