Section 13(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)As soon as may be practicable, the Collector shall give a public notice inviting objections or suggestions in respect of the lands within his District and falling under clauses (a) and (b) of sub-section (3,) of this section, by publishing in the manner specified in sub-section (2) of section 11 and also in the Official Gazette and in one daily newspaper in Marathi language with wide circulation in the local area comprising such village in areas of the affected and benefited zones.
