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[Cites 0, Cited by 35] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(1)The State Government shall in accordance with the provisions made by or under this Act and subject to the availability of sufficient land for the purpose, rehabilitate affected persons from the affected zone under an irrigation project, on land in the villages or areas receiving benefit of irrigation from such project.