Section 4(b) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(b)with effect from the revenue year (commencing on the 1st day of August [1976] [These figures were substituted for the figures '1974' by Maharashtra 53 of 1976, Section 2.] or on such other date as the State Government may, in relation to any area in the State, by notification in the Official Gazette appoint in this behalf), in addition to any land revenue payable on such land, a special assessment on all agricultural lands in the State on which commercial crop:, are raised, at the rates specified in [Schedule B] [This is substituted for the words 'the Schedule' by Maharashtra 17 of 1974, Section 3(l)(b)(ii).] hereto annexed - anything contained to the contrary in the relevant Code or any other law or in any agreement, for the time being in force, notwithstanding.
