Maharashtra Project Affected Persons Rehabilitation (Amendment) Act, 2013

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Project Affected Persons Rehabilitation (Amendment) Act, 2013 10 OF 2013 [06 May 2013] CONTENTS 1. Short title. 2. Amendment of section 2 of Mah. XI of 2001. Maharashtra Project Affected Persons Rehabilitation (Amendment) Act, 2013 10 OF 2013 [06 May 2013] An Act further to amend the Maharashtra Project Affected Persons Rehabilitation Act, 1999. WHEREAS, it is expedient further to amend the Maharashtra Project Affected Persons Rehabilitation Act, 1999, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-fourth Year of the Republic of India as follows :- 1. Short title. :- This Act may be called the Maharashtra Project Affected Persons Rehabilitation (Amendment) Act, 2013. 2. Amendment of section 2 of Mah. XI of 2001. :- I n section 2 of the Maharashtra Project Affected Persons Rehabilitation Act, 1999, in clause (2), in sub-clause (a), in the Explanation,- (i) after the words " every brother " the words " or sister " shall be inserted ; (ii) for the words " son or sons of any deceased brother all together as one unit" the words " son or sons or daughter or daughters of each deceased brother or deceased sister as one separate unit of such brother or sister " shall be substituted.

Act Metadata
  • Title: Maharashtra Project Affected Persons Rehabilitation (Amendment) Act, 2013
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20975
  • Digitised on: 13 Aug 2025