Section 14(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Maharashtra - Subsection

Section 14(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(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.

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State of Maharashtra - Subsection

Section 14(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971