Section 117L(2) in The Bombay Land Revenue Code, 1879
(2)Orders on the Settlement Report. - After the termination of such session the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may pass such orders as it may deem fit:Provided that no increase in the standard rates proposed in the settlement report shall be made unless a fresh notice as provided in section 117J has been published in each village affected by such rates and objections received, if any, have been considered by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government. The provisions of sub-section (1) shall, so far as may be, apply to orders to be passed regarding such increase.
