Section 80 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
80. Ares.
|-| (d)| More than 3 Hectares and 23 Ares and not more than 4 Hectaresand 4 Ares.| (d)| The area in excess of 2 Hectares and 42 Ares but not morethan 1 Hectare and 21 Ares.|-| (e)| More than 4 Hectares and 4 Ares and not more than 4 Hectaresand 85 Ares.| (e)| The area in excess of 2 Hectares and 83 Ares but not morethan 1 Hectare and 61 Ares.|-| (f)| More than 4 Hectares and 85 Ares and not more than 6 Hectaresand 47 Ares.| (f)| The area in excess of 3 Hectares and 3 Ares but not more than
