Section 16(17) in The Maharashtra Refugees Act, 1948
(17)Details of land taken, if any, for settling either in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1995.] of Bombay or elsewhere in [India] [This word was substituted for the words 'the Indian Union', by the Adaptation of Laws Order, 1995.].
