Section 16(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)An eligible affected person who is desirous of getting land or plot or both in the area shown for the purpose in the scheme published under section 15 may make an application to the Collector in the prescribed form for grant of land or plot, and subject to such rules as may be prescribed, it shall be lawful for the Collector-(a)to grant land acquired under section 14 to such affected person with the occupancy status on the land held by him earlier;(b)to grant a plot of land to such affected person in a new gaothan or extended part of the existing gaothan with the occupancy status on the land held by him earlier and rupees ten thousand as a special grant for construction of house on such plot; in such manner, as far as possible, according to the provisions of parts III and IV of the Schedule and on such terms and conditions as may be prescribed;Provided that-(i)if the allottee of the land under sub-clauses (a) and (b)of sub-section (1) is an occupant Class II, he shall be entitled to conversion of the land to occupant class I after a period of ten years on payment of premium as may be prescribed;(ii)the affected person referred to in sub-clause (d) of clause (2) of section 2 shall be eligible to a constructed house on the basis of the Indira Awas Scheme of the State Government;(iii)the affected person referred to in sub-clause (e) of clause (2) of section 2 shall be eligible only for grant of a plot under clause ((b);(iv)subject to the provisions of sub-sections (2) and (3), the occupancy price of the land or plot, as the case may be, granted under clause (a) or (b), except under sub-clause (ii) above, shall be determined and paid in the manner as may be prescribed.
