Section 101 in Maharashtra Land Revenue Code, 1966
101. Powers of State Government to exempt from assessment for water advantages.
(1)The State Government may at the time of passing orders under Section 100 exempt any land from assessment under this Chapter for any advantage or specified kind of advantage accruing to it from water.(2)The State Government may at any time during the term of the settlement, after publishing a notice in Marathi in the village concerned and after the expiry of a period of six months from the date of the publication of such notice, withdraw any exemption granted by it under sub-section (1) and direct that such land shall be assessed for such advantage.
