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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)Conditions for grant encroached lands in occupancy rights-
(i)that the encroacher shall pay assessment for any entire period of encroachment and fine as required by sub-section (2) of Section 50;
(ii)that the encroacher shall pay such penal occupancy price not exceeding five times the value of the land, as the Collector may in his discretion fix, subject to the minimum of two and half times the ordinary occupancy price, if the encroacher does not belong to a backward class, and subject to Rule 45, equal to the ordinary occupancy if he belongs to the backward class;
(iii)that the encroacher shall pay such penal assessment not exceeding five times the ordinary annual land revenue leviable with reference to the use of land, as the Collector may in his discretion fix, subject to the minimum of two and half times such assessment if the encroacher does not belong to a backward class; and subject to Rule 45, equal to such assessment, if belongs to a backward class;