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[Section 22A]
[Entire Act]
State of Maharashtra - Subsection
Section 22A(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
| Sr. No. | Category | Premium per hectare | Rent of yearly lease(per hec.) |
| (1) | (2) | (3) | (4) |
| Rs. | Rs. | ||
| 1. | Individual from fishermen community/ Graduate/Post Graduatein fisheries/ youths trained in brackish water pisciculture. | 5,000 | 1,000 |
| 2. | Co-operative Societies of fishermen. | 10,000 | 1,500 |
| 3. | People affected by Kokan Railway Project and other projects. | 5,000 | 1,000 |
| 4. | Company/firms and other applicants. | 25,000 | 2,000 |