Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 354Q] [Entire Act]

State of Maharashtra - Subsection

Section 354Q(4) in The Mumbai Municipal Corporation Act, 1888

(4)The cost of such land for the purposes of this section shall be deemed to be-
(a)if and so far as the land has been acquired for the scheme, the actual cost of its acquisition, and
(b)in all other cases the market value of the land at the date of the declaration of the scheme.