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State of Maharashtra - Section

Section 22 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

22. Officers of Government and local authorities to assist Commissioner, etc.

- Every officer of Government in any department and every officer or servant of a local authority, when required so to do, shall be bound to assist any Commissioner or Collector or project authority or any officers or agencies duly authorized for the purpose or carrying out the provisions of this Act.