Section 15(1)(d) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Maharashtra - Subsection

Section 15(1)(d) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(d)the occupancy price, if any, payable by the grantee under Rule 14 shall be paid in such annual instalments not exceeding-

(i)twelve, if the grantee is a person belonging to the backward class, and

(ii)six, in any other case, as may be fixed by the Collector.