Section 278(2)(c) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 278(2)] [Section 278] [Entire Act]

Bombay Presidency - Subsection

Section 278(2)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)If the scheme as altered involves the acquisition, otherwise than by agreement, of or the levy of a betterment charge in respect of any land other than that specified in the schedule accompanying the scheme under sub-section (3) of section 277, the provisions of sections 272 and 277 and of sub-section (1) shall apply to the part of the scheme so altered, in the same manner as if such altered part were the scheme.

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 278(2)(c) in The Bombay Provincial Municipal Corporations Act, 1949