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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(e) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018

(e)industrial corridor set up by the State Government and its undertaking (in which case the land shall be acquired up to one kilometre on both sides of designated railway line or roads for such industrial corridor); and