Section 10(a) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
(a)that the holder shall pay a composition fee not less that fifty per cent of the cost incurred on the offending unauthorised construction or forty times the non-agricultural assessment payable on the land with reference to the altered use, whichever is greater [and] [Added by G.N. of 16.6.1973.]
