Section 12(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)Notwithstanding anything contained in any law for the time being in force, no agricultural land in the villages or areas specified in the notification under section 11 shall, after publication of the notification in the Official Gazette, and until Collector makes a declaration to the effect that no further (and in the benefited zone of any particular village or area therefrom is required for the purpose of this Act, be -(a)transferred whether by way of sale (including sale in execution of a decree of civil court, or of an award or order of any other competent authority) or by way of gift, exchange, lease or otherwise;(b)sub-divided (including sub-division by a decree or order of any court or any other competent authority); or(c)partitioned (including partition by a decree or order of any court or any other competent authority);(d)converted to non-agricultural purpose; or(e)improved by making substantial additions and alterations, except with the permission in writing of the commissioner.
