Section 9 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
9. Substitution of section 87 of Act 30 of 2013.
- For section 87 of the principal Act,.the following section shall be substituted, namely :-"87. Offences by Government Officials. - Where any offence under this Act has been committed by any person who is or was employed in the Central Government or the State Government, as the case may be, at the time of commission of such alleged offence, the Court shall take cognizance of such offence provided the procedure laid down in section 197 of the Code of Criminal-Procedure, 1973, in its application to the State of Maharashtra, is followed.".
