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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(5) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(5)Nothing in this Act shall prevent the project authority to lease out the affected person the land acquired from him till the gorge filling of an irrigation project is taken up and not used for quarrying dam seat, etc.