Section 20 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
20. Disposal of acquired lands with structures, thereon completion of project.
- When any land is acquired by the Government for the purpose of a project and on which the Government or any other Semi-Government Authority or body has constructed any offices or any other structures and on the completion of such project, such land with the constructions thereon, is no more required by the Government or such authorities or bodies, such land along with the constructions, may be disposed of by the Government in the prescribed manner, and subject to such terms and conditions as may be specified by the Government.
