Section 8(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(c)that, if the land is at any time resumed by the State Government under condition (b), the compensation payable therefor shall not exceed the amount if any paid to the State Government for the grant, together with the cost or value at the time of resumption, whichever is less, of the building or other works authorisedly erected or executed on the land by the grantee. If a question arises as to the adequacy of the amount of compensation to be paid under this condition, such question shall be referred to the State Government for decision.
