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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3)(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(c)No occupancy price shall be charged where the plot allotted in the new site is equal in area of the surrendered plot. Where the area of the plot allotted in the new site is more than the area of the plot surrendered the allottee shall pay shall pay occupancy price of the additional area at the market rate determined by the Collector.