Section 23(iii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(iii)in the case of land held on lease from Government, the price shall be ten per cent of the price calculated under clause (a) or (b), as the case may be; [and, (c) the value of any trees, works, structures or fixtures; and] [Clause (c) was deemed always to have been substituted by Maharashtra 32 of 1963, Section 3(a).]
