Section 50 in The Maharashtra Krishna Valley Development Corporation Act, 1996
50. Rehabilitation and re-settlement of the project affected persons
The rehabilitation and re-settlement of the persons affected due to the irrigation and the Hydro-Electric Power Projects shall be carried out by the State Government in accordance with the provisions of the Maharashtra Project Affected Persons Rehabilitation Act, 1986 :Provided that, all the expenditure required to be incurred by the State Government for the rehabilitation and the resettlement of persons affected by the irrigation and hydroelectric power project shall be borne by the Corporation.
