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State of Maharashtra - Section

Section 33 in Maharashtra Highways Act, 1955

33. No compensation for unauthorised erections.

- If any person has unauthorisedly erected, re-erected, added or altered any building or: any land which is acquired for the purpose of a highway, then any increase in the value of the land from such erection, re-erection, addition or alteration shall not be taken into account in estimating the value of the land.