Section 21 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
21. Assessment under Section 68.
- Where land held or used for any non-agricultural purpose is assessed under the provisions of Section 68, such assessment shall be fixed and revised by the Collector [x x x] [Deleted by G.N. of 16.6.1973.] in accordance with the provisions of Chapter VII of the Code and these rules.
