Section 63IA(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)If, the land being purchased under sub-section (1) is held by Occupant - Class II, the purchaser shall pay to the Collector, an amount equal to ["two per cent of the purchase price, in case the purchase of land is for bona fide industrial use and fifty per cent. of the purchase price. If the purchase of land is for special township project"] [These words were substituted for the words 'two per cent of the purchase price' by Maharashtra 25 of 2005, Section 2(6), w.e.f. 27-5-2004.] within [ninety days] [Substituted 'one month' by Maharashtra Act No. 56 of 2018, dated 13.8.2018.] of the execution of the sale deed irrespective of the tenure of such land. This payment shall be in lieu of any nazarana or such other charges which may otherwise be payable by such Occupant - Class II by or under the provisions of the Maharashtra Land Revenue Code, 1966. In addition, the purchaser of such land shall pay the non-agricultural assessment as may be levied by the Collector under sections 67 and 115 of the Maharashtra. Land Revenue Code, 1966.
