Section 16(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

[Cites 0, Cited by 30] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(a)he fails to communicate his willingness to accept the grant of land or plot made to him, to the Collector within a period of forty-five days from the date of receipt by him of a notice in that behalf from the Collector; or

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State of Maharashtra - Subsection

Section 16(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999