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[Cites 0, Cited by 1] [Section 124F] [Entire Act]

State of Maharashtra - Subsection

Section 124F(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)Subject to such conditions as it may impose, the State Government may, by notification in the Official Gazette, exempt partially from the payment of development charge payable on the development of any and or building by any educational institution, medical institution or charitable institution.