Section 25(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)(a)In the case of land held by a tenant, compensation therefor shall be apportioned between the tenant and landlord as follows:-(i)[ where the tenancy is not terminable on the expiration of the period for which it was granted or by reason of usage, under the relevant tenancy law, compensation equal to three times the assessment leviable on the land shall be payable to the tenant, and the balance to the landlord; [This portion was substituted for sub-clauses (i) and (ii) by Maharashtra 9 of 1963, Section 4.](ii)in any other case, the compensation payable to the tenant shall-A. where the unexpired period of the lease does not exceed five years, be an amount equal to six times the assessment leviable on the land;B. where the unexpired period of the lease exceeds five years but does not exceed ten years, be an amount equal to nine times the assessment leviable on the land;C. where the unexpired period of the lease exceeds ten years but dose not exceed twenty years, be an amount equal to twelve times the assessment leviable on the land;D. where the unexpired period of the lease exceeds twenty years, be an amount equal to fifteen times the assessment leviable on the land;and the balance shall in each case be payable to the landlord.] [This portion was substituted for the portion beginning with 'The amount of compensation' and ending with 'first Schedule, or' by Maharashtra 21 of 1975, Section 16(1).][Explanation. - In considering the apportionment of compensation between landlord and tenant, the compensation referred to in clause (f) of section 23 and the value of structures, wells and embankments constructed and permanent fixtures made by the tenant shall be disregarded.] [This Explanation was deemed always to have been inserted by Maharashtra 25 of 1963, Section 4.](b)Subject to the provisions of sub-section (3), encumbrances for which the landlord is liable, shall be paid out of the amount of compensation payable to the landlord; and those for which the tenant is liable shall be paid out of the amount of compensation payable to the tenant.
