Section 8 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
8. Premium for re-classification of occupancy.
- Subject to the provisions of clause (c) of sub-section (1) of Section 29, the premium to be paid under sub-section (4) of Section 36 for re-classifying the occupant as occupant shares shall be 50 per cent of the difference between the current market value the occupancy and the occupancy price originally paid the value of improvements, if made by the occupant.Form 'A'(See Rule 3)Notice to Transferee and to TransferorBefore the ..................... at ......................In the case of ...................... No. of case .....................To,Son of ....................... resident of ..................... of village ...................... Taluka ...................... District .....................Whereas ...................... son of ....................... resident of ..................... village ...................... Taluka ....................... district ......................, has under sub-section (3) of Section 36 of the Maharashtra Land Revenue Code, 1966 applied to set aside the transfer made by ...................... son of ..................... occupation ..................... resident of village ...................... Taluka ..................... district ....................... in respect of the occupancy described in the schedule hereto, situated in village ..................... taluka ...................... District ...................... and to put him in possession thereof, you are hereby called upon to show cause why the said transfer should not set aside, by appearing personally or through your legal practitioner or agent at ..................... on ...................... Day of ....................... 19Seal of the CollectorCollector........................ Date 19
