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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(3)Any transfer, sub-division, partition, conversion or improvement of land made in contravention of sub-section (1) or of any condition imposed under sub-section (2) shall be void and inoperative.