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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(4)The project authority shall furnish to the Collector detailed map of at least 25 per cent of the area of the benefited zone in case of a major irrigation project and 100 per cent of the area in case of other projects within one year from the date of notification under section 11.