Section 6 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Maharashtra Amendment) Act, 2018
6. Insertion of a new section 31-A in Act 30 of 2013.
- After section 31 of the principal Act, the following section shall be inserted, namely :-"31-A. Payment of lump sum amount by State Government for its linear nature projects. - Notwithstanding anything contained in this Act, it shall be competent for the State Government to pay, whenever the land is to be acquired for its own use amounting to less than one hundred acres or whenever the land is to be acquired, in case of projects which are linear in nature as referred to the proviso to sub-section (4) of section 10, as Rehabilitation and Resettlement cost, such lump sum amount equal to fifty per cent. of the amount of compensation as determined under section 27 to the affected families.".
