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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968

(a)The society to which land is granted under clause 8 or a member to whom land is granted or eligibility certificate is issued under clause 6 or the public trust to which land is granted or an eligibility certificate is issued under clause 7, shall pay to the State Government occupancy price equal to the amount of compensation calculated under Chapter V of the Act in respect of the land, within two years, from the date of the grant, or as the case may be, the date of issue of the eligibility certificate :