Section 21A in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
21A. [ Damages for use and occupation of surplus land. [Section 21A was inserted by Maharashtra 21 of 1975, Section 15.]
(1)A person or as the case may be, a family unit which possesses on or after the commencement date any land in excess of the ceiling area shall be liable to pay to the State Government for the period from the year following the year in which the excess area so held is declared surplus till the possession of surplus land is taken under section 21, such compensation for the use and occupation of such land as the Collector may fix in the prescribed manner.(2)Where an enquiry is pending on or after the commencement date for determining the surplus land under this Act as unamended by the Amending Act, 1972, the holder shall be liable to pay to the State Government for the period from the commencement date or the date on which the excess area is declared surplus under section 21, whichever is later, till the date possession of the surplus land is actually taken under that section, compensation for use and occupation of such surplus land as the Collector may fix in the prescribed manner.]
