130. Occupancy price payable, in addition to assessment in certain cases.
- In towns and cities to which [Sub-section (1) of section 128] [These words, brackets and figures were substituted for the word and figures 'section 128' by Gujarat 24 of 1981, section 4 (w.e.f. 19-11-1981).] applies, the sub-section (1) holders of any lands other than lands which have hitherto been used for purposes of agriculture only, which have been unauthorizedly occupied for a period commencing less than two years before [Bombay Act I of 1865] [Bombay Act 1 of 1865 (except sections 37 and 38) is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5] or [IV 1868] [Bombay 4 of 1868 is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5.] was applied to the town or city in which the said lands are situate, shall be liable to pay [a price for the said lands] [These words were substituted for the words 'the price of the occupancy of the said land' by Bombay 11 of 1912, section 61.] in addition to the land revenue assessed thereupon. The said [price] [This word was substituted for the words 'occupancy price' by Bombay 11 of 1912, section 61.] shall be determined according to the provisions of section 62.
