Section 2(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)"affected person" means-(a)an occupant whose land in the affected zone (including land in the gaothan) is acquired under section 14 for the purposes of a project;Explanation. - For the purpose of this sub-clause, where, any agricultural land is recorded in the relevant village records in the name of one of the brothers as a Karta or Manager of Hindu Joint family, then every brother (or) son or sons of any deceased brother all together as one (unit) who has a share in the lands, whether his name is recorded in such village record or not, shall be treated as affected person;(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;(c)an occupant whose land in the benefited zone is acquired for construction, extension, improvement or development of canals and their banks under irrigation project or for establishment of a new gaothan within or outside the benefited zone for rehabilitation of persons from affected zone, and whose-(i)residual cultivable holding is reduced to less than one hectare after acquisition; or(ii)residual holding stands divided into fragments which are rendered unprofitable for cultivation; or(iii)residual holding is rendered uncultivable.Explanation. - For the purpose of this sub-clause, the expression "occupant" includes a tenant in actual possession of land under the relevant tenancy law in the benefited zone at the time of acquisition of land;(d)a person who is an agricultural labourer;(e)a person, not being an occupant or a person referred to in such-clauses (a), (b), (c) and (d), who for a continuous period of not less than five years immediately before the date of publication of the notification under section 4 of the Land Acquisition Act, 1894, has been ordinarily residing or carrying on any trade, occupation or calling or working for gain in a gaothan in the affected zone;
