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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(6)(c) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(c)The Collector shall maintain a register showing the recruitment position in the District and ensure removal of the backlog in recruitment of the nominees, of the affected persons. However, at any recruitment, the percentage of the persons so recruited from amongst the nominees shall not exceed fifty.