Section 14(6) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(6)An affected person who is entitled but does not want alternative land in the benefited zone shall be paid fifty per cent amount of the value of the land offered to him, such value having been worked out on the basis of the true market value estimated in the prescribed manner on the basis of the land rates determined and issued, at the relevant time, in the form of Annual Statement of Rates, by the Chief Controlling Authority under the Bombay Stamp (Determination of True Market Value of Property) Rules, 1995, framed under the Bombay Stamp Act, 1958.
