Section 27(10) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(10)The occupancy price payable in respect of surplus land granted as aforesaid shall be equal to the amount of compensation calculated under clause (a) or clause (b), and clause (c) and (f) of section 23 for that land, irrespective of the actual amount of compensation awarded therefor; and may be paid by the grantee in annual instalments not exceeding fifteen,- the first instalment being payable at any time within two years from the date of taking possession of the land, with option to pay any or all instalments before the due date. Where the occupancy price is paid in instalments, simple interest at the rate of three per cent per annum shall be payable on the amount of the occupancy price remaining unpaid:Provided that, when the compensation for the surplus land includes the cost of cultivation of the standing crop on such land, and if, when the land is granted there is no crop on the land, the occupancy price payable under this sub-section by the grantee of such land shall be reduced by an amount equal to the cost of cultivation of the standing crop.Explanation. - For the purposes of this section-(a)a serving member of the armed forces means a serving member, of the armed forces of the Union;(b)an ex-serviceman means a former member of the armed forces of the Union (not being a person who has ceased to be a member of the armed forces as a result of his being duly dismissed or discharged after a court martial or on account of bad character or as a result of desertion, or who has not been attested);(c)a dependant in relation to any such serving member or ex-servicemen means his widow, son, son's son, unmarried daughter, father or mother - in that order, whose gross annual income for the year immediately preceding the month in which surplus land is granted under this section does not exceed [Rs. 12,000] [These letters and figures were substituted for the letters and figures 'Rs. 4,500' by Maharashtra 13 of 1988, Section 2.];(d)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within such castes, races or tribes, as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India;(e)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra article 342 of the Constitution of India.]
