Section 12(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)The Commissioner may refuse to give such permission, if in his opinion, the transfer, sub-division, partition, conversion or improvement of land is likely to defeat the object of this Act, or may give such general or special permission, subject to such conditions, if any as he may deem fit to impose to carry out the object of this Act, including a condition that the grant of such permission shall be without prejudice to the area of land liable to be compulsorily acquired under section 14 on the basis of any holding as it existed immediately before the grant of such permission.
