Section 2 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
2. Amendment of section 2 of Act 30 of 2013.
- In section 2 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in sub-section (2), after the second proviso, the following proviso shall be added, namely :-"Provided also that, the acquisition of land for the projects listed in section 10-A and the purposes specified therein, shall be exempted from the provisions of the first proviso to this sub-section.".
