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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(ii)that the encroacher shall pay such penal price not exceeding five times the market value of the land encroached upon subject to the minimum of two and half times of such value as may be fixed;