Section 42A(9) in Maharashtra Industrial Development Act, 1961
(9)Where any land is acquired by the State Government under this section, the State Government shall pay for such acquisition an amount, which shall as far as possible be determined in accordance with the provisions of section 33, and the provisions of sections subsequent to section 33 in Chapter VI shall mutatis mutandis apply to further proceedings in respect of such amount:Provided that, the amount to be awarded and paid shall not in the case of a premium lease exceed the proportionate amount of premium paid by the plot holder or his predecessor-in-title claiming under the Corporation in respect of the land so acquired, with interest thereon at six per cent. per annum from the date of payment of the premium, and where the ease is a rental lease the amount to be awarded shall not exceed an amount equal to five times the net average yearly proportionate rent payable by the plot holder to the Corporation in respect of the land so acquired.
