Section 14(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)The Commissioner or the Collector authorised by him by general or special order in this behalf may purchase or exchange any land required for carrying out the purposes of the Act:Provided that, the amount paid for the purchase of the land under this sub-section shall be approximately equal to the amount of compensation payable for the land had it been acquired in accordance with the provisions of sub-section (2).
