Section 21(5) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(5)If any beneficiary contravenes the provisions of clauses (a) and (b) of sub-section (3) of section 10, the Collector, after conducting a summary enquiry, may order the stoppage or water supply and power supply or stoppage or grant-in-aid, or recall the Government's share contribution to the beneficiary:Provided that, an appeal may be filed within a period of fifteen days against the order of the Collector passed under sub-section (3), (4) or (5), as the case may be, to the Commissioner and the Commissioner shall dispose of the appeal within a period or one month from the date of filing of such appeal.
