Section 11 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
11. Addition of Fifth Schedule in Act 30 of 2013.
- After the Fourth Schedule to the principal Act, the following Schedule shall be added, namely :-"The Fifth Schedule(See section 105-A)List of Maharashtra Enactments Regulating Land Acquisition in the State of Maharashtra
