Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(2)(b) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999 (b)a person who is tenant in actual possession of land under the relevant tenancy law in the affected zone at the time of acquisition of land;