Section 12(4) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(4)Any transfer, sub-division, partition, conversion or improvement of any land in the villages or areas specified in notification under section 11 and to which restrictions specified in this section apply, made on or before the date of such notification shall not be taken into consideration for the purposes of sub-section (4) of section 14, unless such transfer, sub-division, partition, conversion or improvement is made -(a)by mets and bounds and entries in respect thereof are recorded in the relevant village record after due certification; or(b)by decree to that effect and entries in respect thereof are recorded in the relevant village records after due certification or the proceedings are pending before the Revenue Authorities for recording the entries in respect of the same in the relevant village records.
