Section 4(1) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(1)Where any compensation is vested in the State Government under section 3, the State Government may, subject to the provisions of this section, by order require the competent authority to reconstruct the religious endowment at such site as may be specified in the order, such site being situated as far as possible in the village where persons displaced from any area in which such acquired endowment was situated have been resettled.
