Section 124F(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, by notification in the Official Gazette and subject to such terms and conditions as may be specified therein, exempt partially a Special Township Project undertaken by a private developer under the Special Development Control Regulations made under the provisions of this Act, from payment of the development charges.] [Inserted by Maharashtra Section 2. Enforcement date to be notified in the Official Gazette.]
