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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(4)(c) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(c)Where, in the opinion of the State Government, it is necessary and expedient in the public interest to apply it to any other project, the State Government may by notification in the Official Gazette, declare that it shall apply in relation to such project as specified in the notification; and thereupon the provisions of this Act shall apply to such project.