Section 46 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
46. Regularisation of encroachments in the City of Bombay.
- Subject to the proviso to Section 51, and with the sanction of the State Government, the Collector of Bombay, if the person making the encroachment so desires, grant the land encroached upon to the encroacher and cause the said land to be entered in records maintained under Section 305 of the Code in the name of the said period, on the following among other conditions:-(i)that the encroacher shall pay assessment of the entire period of encroachment and fine as required by sub-section (2) of Section 50;(ii)that the encroacher shall pay such penal price not exceeding five times the market value of the land encroached upon subject to the minimum of two and half times of such value as may be fixed;(iii)that the encroacher shall pay such penal assessment not exceeding five times the ordinary annual land revenue as the Collector may in his discretion fix, subject to the minimum of two and half times of such land revenue.B. Disposal of forfeited land
