Section 15 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
15. Preparation of proposals of rehabilitation and publication, thereof.
- Subject to the general or special order which the Commissioner may make in this behalf, the Collector shall prepare, within six months from the date of notification under sub-section (3) of section 13, the proposals in one or more stages, from time to time, as the circumstances may require for rehabilitation of the affected persons from the affected zone under a project and publish a notice containing such proposals in the manner laid down in sub-section (2) of section 11 for the information of such affected persons.
