Section 23(i) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(i)in the case of land held [by a Bhumidhari who is an occupant, Class II falling under clause (b) of sub-section (3) of section 29 of the Code,] [This portion was substituted for the words 'by tenure holders as a Bhumidhari' by Maharashtra 21 of 1975, Section 16(4).] the price calculated under clause (a) or (b), as the case may be shall be reduced by an amount equal to three times the revenue for the time being assessed theron;
