Section 63A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Except as otherwise expressly provided in this Act, the price of any land sold, or purchased under the provisions of this Act shall consist of the following amounts, namely:-(a)an amount not being less than 20 times the assessment levied or leviable in respect of the land and not being more than 200 times such assessment excluding, however, for the purpose of calculation, the amount of water rate, if any, levied under section 55 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), and included in such assessment;(b)the value of any structures, wells and embankments constructed, permanent fixtures made and trees planted on the land.
