Section 11(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)In respect of a project to which this Act applies, the Commissioner of the revenue division, in which the entire or major part of the project lies, shall by notification in the Official Gazette -(a)specify the village, or areas, if any, which are likely to be in the affected or benefited zone of such project;(b)specify, provisionally the area of holding in such villages or areas if any, to which restriction specified in section 12 shall apply.
