Section 16(4) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(4)The State Government shall pay a special grant to all such affected persons who have deposited an amount as per clause (b) of sub-section (2) of this section but have not been allotted land in the benefited zone and the rate of the special grant shall be rupees four hundred per mensem for the period from the date of actual displacement of the person from, the land to the date of allotment of land in the benefited zone.
