Section 6(3) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(3)(a)The permanent tenant shall be liable to pay to the Mehwassi as purchase price a sum equal to three times the amount of the full assessment of the land so retained; and(b)the tenant shall be liable to pay as purchase price a sum equal to six times the amount of the full assessment of the land so retained to the Mehwassi, or the inferior holder, from whom such land is held;(c)the sub-tenant of a permanent tenant shall be liable to pay as purchase price a sum equal to three times the amount of such assessment of the land so retained to the permanent tenant and three times such assessment to the Mehwassi, within the period, and in the manner specified in sub-section (4).
