Section 17(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)[ Notwithstanding anything contained in sub-section (1), it shall be lawful for the State Government to grant such alternative benefits to the project affected person in lieu of the developed land as the State Government may notify taking into consideration the nature of the project and the local conditions.] [Section 17 renumbered as sub-section (i) and sub-section (2) added by Maharashtra 28 of 2009, Section 2, (w.e.f. 28.8.2009).]
