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

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

State of Maharashtra - Subsection

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

(e)the owner of the land because' of its designation or allocation in any plan claims that he is unable to sell it except at a lower price than that at which. he might reasonably have been expected to sell if it were not so designated or - allocated,

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State of Maharashtra - Subsection

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