Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act] State of Maharashtra - Subsection Section 184(2)(vi) in Maharashtra Housing and Area Development Act, 1976 (vi)the period within which the betterment charges proposed by the Authority to be accepted by the person concerned, under sub-section (3) of section 54;