134. Assessment of lands hitherto used for purpose of agriculture only used for other purposes.
- If any land within the site of any village, town, or city, hitherto ordinarily used for agricultural purposes only, with respect to which a summary settlement has been made between [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] ] and the holder under the provisions, of any law for the time being in force, be [used for] [These words were substituted for the words 'appropriate to' by Bombay 4 of 1913, section 65.] any other purposes, it shall be liable to payment of one-eight or the rate fixed for unalienated land used for similar purposes in the same locality, in addition to the quit-rent payable under the terms of such summary settlement.[Chapter X-A] [Chapter X-A was inserted by Bombay 4 of 1913, section 66.] Of the Record of Rights
