Section 7(f) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(f)The Corporation shall pay to the State Government within six months from the date of demand, occupancy price consisting of an amount equal to the amount of compensation determined by the Collector in respect of the land under Chapter V of the Act, and an amount equal to the rent which has been paid by the State Government immediately before the commencement of this Order to persons who had leased their lands to the undertakings.
