Section 266 in Maharashtra Land Revenue Code, 1966
266. Power of Collector to give direction regarding payment of revenue.
- Subject to such orders as may be passed by the State Government, the Collector shall from time to time give orders and make known the same by notice, to be served on all superior holders of land paying revenue, or in their absence persons in possession, regulating the person, places and times to whom and within which the revenue payable in respect of any and shall be paid:Provided that, where the assessment leviable in any case under the provisions of this Chapter does not exceed [one rupee per annum or such amount as may be prescribed, whichever is higher] [Substituted 'one rupee per annum,' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.] it shall be lawful for the Collector subject to the orders of the State Government to levy, in lieu of such assessment, a single lump sum of such amount as the Collector, subject as aforesaid deems to be a fair equivalent of the assessment but not in any case exceeding [thirty times the assessment or such amount as may be prescribed, whichever is higher.] [Substituted 'thirty times the assessment' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]
