Section 3(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976
(3)The difference between the total gross income and the total expenditure shall then be fixed as the amount of compensation to be paid by the person or the family unit, or as the case may be, the holder, for the use and occupation of the surplus land.Form[See rule 3(a) and (b)]Notice to be issued to the person or head of the family unit or holder for filing a statement of income and expenditureNoticeWhereas the land specified in the Schedule appended hereto from the holding of Shri/Shrimati ............. and his/her family unit has been declared to be surplus land under the ........................................Statement No......................dated....................issued by the Chairman,Notification No. .......................... dated ............. Surplus Land Determination Tribunal.............issued by the Collector of.................................................................under section 21 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;And Whereas the possession of the said land has been taken over by the Collector of ............................./Authorised Officer ...................... on .....................And Whereas, in accordance with the provisions of section 21-A of the aforesaid Act the said person/holder is required to pay to the State Government the amount of compensation for use and occupation of land as may be fixed by me;Now, Therefore, I call upon you/the holder to file on or before ................the day of .............. 19 ......, a statement regarding the gross expenditure incurred by you in respect of land during the period from ......................... to ................ if no statement is filed on or before the aforesaid date it will be presumed that you do not intend to file such a statement and the amount will be determined in accordance with the provisions of rule 8 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for Use and Occupation of Surplus Land) Rules, 1976.
