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[Cites 0, Cited by 40] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(b)he fails to deposit with the Collector, towards occupancy price of the land, sixty-five per cent, of the amount of compensation which he has received for his land which is acquired from him in the affected zone or of the likely cost of the land to be granted to him under sub-section (1), whichever is less, at the time of payment of such compensation to such affected person.