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State of Maharashtra - Section

Section 10 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

10. Submission of details of Project.

(1)The Authority shall direct the Original Project Proponent to submit such Detailed Project Report (DPR), and other details within such period as may be prescribed.
(2)If the Original Project Proponent fails to submit the details of Project within the prescribed period, the Original Project Proponent will have no right over the said Project.