Section 52(2) in The Bombay Land Revenue Code, 1879
(2)[ After the expiry of the period for which the assessment of any land is fixed under sub-section (1), the Collector may from time to time, revise the same in accordance with the rules made in this behalf by the [State] [Sub-section (2) was inserted by Bombay 35 of 1948, section 2(2).] Government. The assessment so revised shall be fixed each time for such period not exceeding ninety-nine years as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by general or special order, specify:][Provided that where any land has been assessed for a purpose other than agriculture but the assessment of the amount to be paid as land revenue on such land has been fixed without fixing a period therefor, it shall be lawful for the Collector to revise the assessment of such land under this sub-section at any time after the expiry of a period of ten years from the date on which the assessment of the amount was so fixed and for calculating the aforesaid period of ten years, the period elapsed before the commencement of the Bombay Land Revenue (Extension to Kutch Area and Amendment) Act, 1965 (Gujarat 35 of 1965) may be taken into account.] [This proviso was added by Gujarat 35 of 1965, section 6.]
