Section 7 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
7. Other conditions of grant.
(a)The grant shall be subject to the provisions of the Code and the rules made thereunder, and also the Act and the rules made thereunder.(b)The Corporation shall pay all existing and future land revenue assessments, taxes, cesses and outgoings of every description payable by an occupant under the Code in respect of the Corporation lands or the crops grown thereon.(c)The Corporation shall not make any excavations upon any part of the Corporation lands nor remove any stone, sand, gravel, clay or earth therefrom, except for the purposes of forming the foundations of any building or for such other purposes as the Corporation may deem necessary in the interest of better management or cultivation of the Corporation lands.(d)The Corporation shall maintain in good repairs and in good condition buildings, structures, wells and works on the Corporation lands, and for that purpose may carry out all necessary repairs thereto.(e)The Corporation shall preserve all trees and saplings for the time being standing or grown on the Corporation lands, and shall not cut down, fell or destroy or lop or prune or injure in any manner any such trees and saplings, except for the construction of roads, buildings or such other works or activities as are necessary for the better and efficient cultivation of such lands after complying with the provisions of any law for the time being in force in that behalf.(f)The Corporation shall pay to the State Government within six months from the date of demand, occupancy price consisting of an amount equal to the amount of compensation determined by the Collector in respect of the land under Chapter V of the Act, and an amount equal to the rent which has been paid by the State Government immediately before the commencement of this Order to persons who had leased their lands to the undertakings.
