92. Provisions of Chapter to apply to land in urban areas.
(1)The provisions of this Chapter shall apply to land held in urban area, whether for agricultural or non-agricultural purposes. -(1)by a bhumiswami;(2)by a Government lessee under a lease granting a right of renewal; and(3)by a holder of service land.(2)Whenever the land revenue or rent assessed on a plot number falls due for revision the Collector shall assess the plot in accordance with the provisions of this Chapter.Explanation.-For the purposes of this section, the land revenue or rent payable for a plot shall be deemed due for revision-(i)if the plot is held on a lease when the lease becomes due for renewal; and(ii)in the case of a plot held by a bhumiswami on the expiry of the original term of settlement.
