Section 50 in The Vidarbha Irrigation Development Corporation Act, 1997
50. Rehabilitation and resettlement of the project affected persons.
- The rehabilitation and resettlement of the persons affected due to the irrigation and the Hydro-Electric Power Project shall be carried out by the State Government in accordance with the provisions of the Maharashtra Project Affected Persons Rehabilitation Act, 1986.Provided that, all the expenditure required to be incurred by the State Government for the rehabilitation and the resettlement of persons affected by the irrigation and Hydro-Electric Power Project shall be borne by the Corporation.
