Section 108(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Such agreement shall not in any may affect the duties of the Arbitrator as stated in section 72 or the rights of third parties, but it shall be binding on the parties to the agreement, notwithstanding any decision that may be passed by the Arbitrator:-Provided that, if any agreement contains any provisions which are inconsistent with the final scheme as drawn up by the Arbitrator under section 72 or the final scheme as sanctioned by the State Government under section 86 such an agreement shall be void :Provided further that, if the agreement is modified by the State Government either party shall have the option of avoiding it if it so elects.
