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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(a)permanent provisions for drinking water, in proportion to the population, by open well, bore well tube well, piped water supply scheme or by any other mode;