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Bom. HC Dismisses Developers ‘Pleas against Levy of ?800 Crores Aggregate Development Charges - (21 Oct 2022)

CIVIL

Bombay High Court has observed that developers undertaking redevelopment on state owned land wouldn't be exempt from paying Development Charges under Sections 124A & F of the Maharashtra Regional and Town Planning (MRTP) Act.

Tags : BOMBAY HIGH COURT   DEVELOPERS   MAHARASHTRA  

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