Section 3(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976
(2)After receipt of the statement under sub-rule (1) or if such statement is not filed by the person referred to within the period specified in the said sub-rule, then, the Collector suo motu, shall after giving the aforesaid person a reasonable opportunity of being heard and after holding such enquiry as he deems fit, determine, regard being had to the statement, if any, filed by such person -(a)the total gross income derived by the person during the said period taking into account the following factors, namely :-(i)the crops, raised on the land during the said period;(ii)the average market price of the said crops during the said period;(b)the total expenditure which the said person had to incur on cultivation of the said land during the said period, taking into consideration the following factors, namely :-(i)the average cost of cultivation of the said crops during the said period;(ii)the expenditure that may have to be incurred in selling the said crops; and(iii)the land revenue, the irrigation cess or other impost which was required to be paid by the person during the said period.
