Section 14(1)(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(c)in the case of any other land-

(i)six times the assessment of the land, if the grant is made to an individual belonging to the backward class;

(ii)equal to the current market value if the grant is made to an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11 or under Rule 20 to a person, whose land has been acquired for a public purpose on payment of compensation; or

(iii)equal to twenty-four times the assessment of the land, in all other cases:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 14(1)(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971