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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(2)In addition to the occupancy price, the grantee shall be liable to pay such amount for the value of trees if any, standing on the land as may be determined by the Collector in consultation with such forest officer as the State Government may authorize in this behalf.