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

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State of Maharashtra - Subsection

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

(c)an occupant whose land in the benefited zone is acquired for construction, extension, improvement or development of canals and their banks under irrigation project or for establishment of a new gaothan within or outside the benefited zone for rehabilitation of persons from affected zone, and whose-

(i)residual cultivable holding is reduced to less than one hectare after acquisition; or

(ii)residual holding stands divided into fragments which are rendered unprofitable for cultivation; or

(iii)residual holding is rendered uncultivable.

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State of Maharashtra - Subsection

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