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[Cites 0, Cited by 0] [Section 124E(5)] [Section 124E] [Entire Act]

State of Maharashtra - Subsection

Section 124E(5)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)The development charge, together with interest, if any, payable in respect of any land or building shall, subject to the provisions of sub-section (6), be the first charge on such land or building, subject to the prior payment of land revenue, if any, due to the Government thereon.