Section 7 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
7. Initial assessment of lands held on inamiand special tenures to be fixed under section 8; and after period of guarantee, according to provisions of Code.-
On the commencement of this Act, the assessment of lands held immediately before such commencement on inami tenure (not being lands held under the second inami grant) and special tenure, for land revenue shall be fixed in accordance with the provisions of section 8; and the assessment so fixed shall be leviable with effect from the appointed day; and shall, on the expiry of the period of guarantee, become liable to be fixed in accordance with the provisions of the Code.
