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State of Maharashtra - Section

Section 96 in Maharashtra Land Revenue Code, 1966

96. Settlement Officer how to proceed for making settlement.

- In making a settlement, the Settlement Officer shall proceed as follows:-
(1)He shall divide the lands to be settled into groups as provided by Section 94;
(2)He shall ascertain in the prescribed manner the average yield of crops of lands for the purposes of the settlement;
(3)He shall then fix standard rates for each class of and in each group on a consideration of the relevant matters as provided in sub-section (2) of Section 94,
(4)He shall hold an enquiry in the manner prescribed by rules made under this Code for the purposes of this Section;
(5)He shall submit to the Collector in the prescribed manner a report (hereinafter called "the settlement report") containing his proposals for the settlement.