Section 8(2)(a) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

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State of Maharashtra - Subsection

Section 8(2)(a) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

(a)the total gross income derived by the non-Tribal during the said period taking into account the following factors;

(i)the crops raised in the land during the said period;

(ii)the average market prices of the said crops during the said period;