Section 16(1)(iv) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(iv) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(iv)subject to the provisions of sub-sections (2) and (3), the occupancy price of the land or plot, as the case may be, granted under clause (a) or (b), except under sub-clause (ii) above, shall be determined and paid in the manner as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 16(1)(iv) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999