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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(a)to carry out such work for providing the necessary civic amenities in a new gaothan or extension of an existing gaothan as the case may be, established for rehabilitation of affected persons, as may be entrusted to it by the State Government or the Commissioner or the Collector;