Section 8(3) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(3)If the Authority is satisfied that,-(a)the proposal is as per the provisions of the Act and the rules made thereunder and as per the Maharashtra Infrastructure Projects Policy; and(b)the proposal submitted by the Person under sub-section (1) of section 6, is adequate to declare such Person as the 'Original Project Proponent',the Authority may, with the approval of the Government, declare such Person as an 'Original Project Proponent' for such Infrastructure Project.
