Section 16(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)An affected person eligible for the grant of land or plot under sub-section (1) shall forfeit his right to get the same if-(a)he fails to communicate his willingness to accept the grant of land or plot made to him, to the Collector within a period of forty-five days from the date of receipt by him of a notice in that behalf from the Collector; or(b)he fails to deposit with the Collector, towards occupancy price of the land, sixty-five per cent, of the amount of compensation which he has received for his land which is acquired from him in the affected zone or of the likely cost of the land to be granted to him under sub-section (1), whichever is less, at the time of payment of such compensation to such affected person.
