Section 14(8) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
(8)In case of mixture crop, mixture crop as such should be taken as a single crop and for each area in columns 8 (a), 8 (b) and 8 (c) the yields for each of the constituted crops in the field should be ascertained and noted in the appropriate columns 9 (a) to 11 (c). If the crop is a single crop the columns 9 (c), 10 (c) will be blank.
