Section 14(1) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
(1)In the case of an alienation consisting of assignment of he whole or part of the land revenue of any land or village-(i)if the alienation was continuable as hereditary without being subjected to any deduction or cut at the time of each succession, a sum equal to seven times the amount of such land revenue,(ii)if the alienation was continuable as hereditary but subject to a deduction or cut at the time of each succession, a sum equal to five times the amount of such land revenue, and(iii)if the alienation was continuable for the life time of the alienee, a sum equal to three times the amount of such land revenue, shall be paid to the alienee as compensation for the abolition of the alienation.
