Section 8(2)(b) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

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State of Maharashtra - Subsection

Section 8(2)(b) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

(b)the total expenditure which the Non-Tribal had to incur on cultivation of the said land during the said period taking into account the following factors-

(i)The average cost of cultivation of the said crops during the said period;

(ii)The expenditure that may have to be incurred in selling of the said crops;

(iii)The land revenue, the irrigation cess and other cesses or imposts which were required to be paid by non-Tribal during the said period.

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State of Maharashtra - Subsection

Section 8(2)(b) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975