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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(1)(i) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(i)a person whose land has been acquired for constructing new tank, westweir dam, etc. or those who are affected by any Government Project or a Project of a local authority;