Section 47(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)The aggregate shall be taken of the following amounts, that is to say,-(i)an amount -(a)equal to ten times the rent of the land in the case of an occupancy tenant holding the land from a Bhumiswami,(b)equal to, seven times the rent of the land in the case of an occupancy tenant holding the land from a Bhumidhari, and(c)not exceeding twelve times the rent of the land in the case of any other tenant ;(ii)the amount of the arrears of rent, if any, lawfully due on the date on which the ownership of the land stands transferred to the tenant under Section 46;(iii)the depreciated value of any structures, wells and embankments constructed and other permanent fixtures made and trees planted by the landlord on the land during the period of thirty years before the commencement of this Act, if the purchase is by a tenant other than a permanent tenant;(iv)the amounts, if any, paid by or recovered from the landlord as land revenue and cesses referred to in sub-section (1) of Section 17 in the event of the failure on the part of the tenant to pay the same.
