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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(a) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969

(a)"Code" means the Maharashtra Land Revenue Code, 1966;
(aa)[ "Conversion Tax" means the additional land revenue leviable under Section 47-A of the Code] [Inserted by G.N. of 15.12.1987.]