Section 16(7) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
(7)The standard rate fixed under sub-rule (3) shall remain in force for the relevant guaranteed period and thereafter be liable to be revised under Section 113 of the Code.] [Substituted by Maharashtra 17 of 1993, section 27, (w.e.f. 1.8.1991).]
