Section 13(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(3)The Commissioner shall, not later than three years in case of major irrigation projects and not later than one year in case of other projects from the date of publication of notification under section 11, shall by notification in the Official Gazette, and also by publication of such notification in the manner provided in sub-section (2) of section 11, declare -(a)the extent of area which shall constitute the area of affected zone under the project,(b)the extent of the area of benefited zone under the project if the project is an irrigation project.(c)which of the slabs mentioned in the Part II of the Schedule shall apply to such project for the purpose of Acquisition of land in the benefited zone;Provided that, it shall be lawful for the Commissioner to notify the affected zone and the benefited zone by separate notifications.
