Section 10(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(a)on land in benefited zone of any irrigation project or, as the case may be, in other villages or areas, acquired for the purpose under the provisions of section 14; or

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State of Maharashtra - Subsection

Section 10(2)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999