Section 3(2)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976

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State of Maharashtra - Subsection

Section 3(2)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976

(a)the total gross income derived by the person during the said period taking into account the following factors, namely :-

(i)the crops, raised on the land during the said period;

(ii)the average market price of the said crops during the said period;