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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(11) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(11)"project authority" means an officer in whom the overall control and superintendence of the execution of the project vests and includes an officer whom the State Government may, by general or special order, designate to be a project authority;