Section 3(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976
(1)The amount of compensation to be paid by a person, or as the case may be, a family unit or a holder to the State Government for the use and occupation of the surplus land under section 21-A shall be fixed by the Collector in the following manner, namely :-(a)The Collector shall give a notice in the Form appended to these rules to the person or head of the family unit referred to in sub-section (1) of section 21-A from whose holding the land is declared surplus under section 21, calling him to file a statement within fifteen days from the date of receipt of the notice, indicating therein the gross income deprived and the expenditure incurred by him on cultivation of the said land during the period from the year following the year in which the excess area so held is declared surplus till the date on which possession of surplus land is taken under section 21 (hereinafter referred to as the 'said period').(b)The notice in the Form appended to these rules shall also be given by the Collector to the holder referred to in sub-section (2) of section 21-A calling upon him to file a statement within fifteen days from the date of receipt of the notice indicating therein the gross income derived and the expenditure incurred by him on cultivation of the land declared surplus from his holding under section 21 as unamended by the Amending Act, 1972, during the period from the date of declaration or the commencement date, whichever, is later, till the date on which possession of the said surplus land is actually taken under that section (hereinafter referred to as the 'said period').
