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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(4)(d) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(d)Notwithstanding anything contained in clauses (a) and (b), it shall not apply to projects falling under the jurisdiction of inter-State projects; and the rehabilitation work, financed by the external agencies and countries.