Section 5(2) in Maharashtra Khoti Abolition Act, 1950
(2)The Mamlatdar shall give notice in the prescribed manner to the persons referred to in sub-section (1) and the khot, and after holding a format inquiry shall be determine the amount of the commuted value of the khot's dues:Provided that the amount of commuted value shall not exceed three times the amount of the khot's dues, if payable in cash or three times the value of such dues if payable in kind, subject to the maximum of a sum equal to six times the survey assessment of the land, or if the khot's dues are payable in crop share, three times the commuted value of such dues reckoned in the manner provided for in sub-section (3).
