Section 14 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
14. Payment of occupancy-price.
(1)The occupancy price payable in respect of land granted under this Part shall be -(a)equal to the amount of compensation paid for its acquisition or the current market value, whichever is more; if such agricultural land is acquired for any purpose under the provisions of the Land Acquisition Act, 1894, but has not been used for such purpose;(b)if the land is virgin land,-(i)nil, if the grant is made to an individual belonging to the backward class;(ii)equal to the current market value if the grant is made to an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11, or under Rule 20 to a person, whose land has been acquired for a public purpose on payment of compensation; or(iii)equal to twelve times the assessment, in all other cases.(c)in the case of any other land-(i)six times the assessment of the land, if the grant is made to an individual belonging to the backward class;(ii)equal to the current market value if the grant is made to an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11 or under Rule 20 to a person, whose land has been acquired for a public purpose on payment of compensation; or(iii)equal to twenty-four times the assessment of the land, in all other cases:Provided that where the land is granted under Rule 13 to a holder whose holdings is equal to or more than one economic holding or the extent specified in sub-rule (12), the occupancy price payable in respect of such land shall be equal to the current market value of such land.Explanation. - In cases of the unassessed lands, the occupancy price shall be charged having regard to the assessment leviable on the adjacent lands of similar quality and similarly situated.(2)In addition to the occupancy price, the grantee shall be liable to pay such amount for the value of trees if any, standing on the land as may be determined by the Collector in consultation with such forest officer as the State Government may authorize in this behalf.
