Section 109 in Maharashtra Land Revenue Code, 1966
109. Non-agricultural assessment of lands to be determined on the basis of their non-agricultural use and having regard to urban and non-urban areas
- Subject to any exemption and to any limitations contained in the first provisio to Section 68, the non-agricultural assessment of lands shall be determined with reference to the use of the land for non-agricultural purposes and having regard to urban and non-urban areas in which the lands are situated; and shall be determined and levied in accordance with the provisions of this Chapter.
