Legal Document View

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
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(i) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(i)if the allottee of the land under sub-clauses (a) and (b)of sub-section (1) is an occupant Class II, he shall be entitled to conversion of the land to occupant class I after a period of ten years on payment of premium as may be prescribed;