Section 17B(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)On the completion of such record of rights, the State Government may, by notification in the Official Gazette, specify a date on which the tenants referred to in section 16 whose names are entered in such record or their successors-in-title shall be deemed to have purchased the site of such dwelling houses free from encumbrances at the price to be fixed by the Tribunal, being a price not exceeding 20 times the annual rent for the site.
