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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(4)(b) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(b)by decree to that effect and entries in respect thereof are recorded in the relevant village records after due certification or the proceedings are pending before the Revenue Authorities for recording the entries in respect of the same in the relevant village records.