Section 18 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
18. Execution of layout by project authority or any other agency and after completion, vesting thereof in Zilla Parishad.
- The execution or every lay out of a new gaothan or the extension of an existing gaothan, as the case may be, in so far as it relates to public utilities, civic and other amenities and services shall be carried out by the respective project authority, or where the Commissioner considers it necessary so to do, it may by an order in writing entrust it to any such agency as it may deem fit. On completion of the said works in all respects and on issue of a certificate in writing by the Collector under his hand and seal to that effect, the said works shall, for all purposes vest in the Zilla Parishad having jurisdiction over the area included in the new gaothan or the extension of an existing goathan, as the case may be, as if it were a development scheme undertaken by that Zilla Parishad under the provisions of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.
