Section 3(4)(e) in The Maharashtra Khar Lands Development Act, 1979

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

(e)to prepare a list of—

(i)all khar lands schemes, whether completed, under construction or proposed;

(ii)the lands benefited or to be protected under each scheme;

(iii)the names of the owners, occupiers and holders of such lands, benefited by each individual scheme;

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