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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(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.