Section 36(3B) in Maharashtra Land Revenue Code, 1966
(3B)On the vesting of the occupancy under sub-section (3A) the non-Tribal shall, subject to the provisions of sub-section (3C), be entitled to receive from the State Government an amount equal to 48 times the assessment of the land plus the value of improvements, if any, made by the non-Tribal therein to be determined by the Collector in the prescribed manner.Explanation. - In determining the value of any improvements under this sub-section, the Collector shall have regard to -(i)the labour and capital provided or spent on improvements;(ii)the present condition of the improvements;(iii)the extent to which the improvements are likely to benefit the land during the period of ten years next following the year in which such determination is made;(iv)such other factors as may be prescribed.
