Section 11(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(a)three times the land revenue on the land in respect of which announcement of the Settlement has been made at any time within [thirty-five years] [These words were substituted for the words 'thirty years' by Maharashtra 5 of 1961, s. 4.] immediately preceding the commencement of this Act or is made at any time after such commencement ;
