Section 14(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)The occupancy price payable in respect of land granted under this Part shall be -(a)equal to the amount of compensation paid for its acquisition or the current market value, whichever is more; if such agricultural land is acquired for any purpose under the provisions of the Land Acquisition Act, 1894, but has not been used for such purpose;(b)if the land is virgin land,-(i)nil, if the grant is made to an individual belonging to the backward class;(ii)equal to the current market value if the grant is made to an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11, or under Rule 20 to a person, whose land has been acquired for a public purpose on payment of compensation; or(iii)equal to twelve times the assessment, in all other cases.(c)in the case of any other land-(i)six times the assessment of the land, if the grant is made to an individual belonging to the backward class;(ii)equal to the current market value if the grant is made to an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11 or under Rule 20 to a person, whose land has been acquired for a public purpose on payment of compensation; or(iii)equal to twenty-four times the assessment of the land, in all other cases:Provided that where the land is granted under Rule 13 to a holder whose holdings is equal to or more than one economic holding or the extent specified in sub-rule (12), the occupancy price payable in respect of such land shall be equal to the current market value of such land.Explanation. - In cases of the unassessed lands, the occupancy price shall be charged having regard to the assessment leviable on the adjacent lands of similar quality and similarly situated.
