Section 117D in The Bombay Land Revenue Code, 1879
117D. Government may direct an original or revision settlement of land revenue of [any lands] [These words were substituted for the words 'lands comprised in a revenue survey', by Bombay 28 of 1956, section 5(2).].
(1)the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time direct a settlement, hereinafter referred to as an original settlement, of the land revenue of any land of which a revenue survey has been made under section 95 [or not] [These words were inserted, by Bombay 28 of 1956, section 4(5).],(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may also direct at any time a fresh settlement, hereinafter referred to as a revision settlement, of the land revenue of such land:Provided that no enhancement of assessment shall take effect before the expiration of the settlement for the time being in force.
