Section 16(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(3)After payment of the amount under clause (b) or sub-section (2), the remaining amount towards the occupancy price payable by the affected person for the land allotted to him shall be recovered from him free of interest in such manner and instalments as may be prescribed:Provided that, the first instalment of such recovery shall commence one year after the irrigation facility is made available to him.
