Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)In the case of land held by a tenant, compensation therefor shall be apportioned between the tenant and landlord as follows:-
(i)[ where the tenancy is not terminable on the expiration of the period for which it was granted or by reason of usage, under the relevant tenancy law, compensation equal to three times the assessment leviable on the land shall be payable to the tenant, and the balance to the landlord; [This portion was substituted for sub-clauses (i) and (ii) by Maharashtra 9 of 1963, Section 4.]
(ii)in any other case, the compensation payable to the tenant shall-