Section 6 in The Bombay City Land Revenue Assessment Rules, 1989
6. Fixation of standard rate of assessment and publication.
(1)On the basis of the average market value of land per square metre as worked out under 5, the Collector shall fix the standard rate of assessment in accordance with the provisions of sub-section (2) of section 262B. After the Collector has arrived at such standard rate or rates of assessment in respect of the revenue division, he shall submit a report to the state Government and obtain its approval for the rates so fixed.(2)In accordance with the provisions of section 262C the standard rate of assessment as approved by the sate Government shall be published in the Official Gazette, before they are brought into force.(3)The other manner of publishing standard rates of assessment shall be as follows, namely. -(a)Copies of the notification fixing the standard rates of assessment fixed for different revenue divisions together with a notice informing all concerned about the date or dates on which the said rates shall be brought into force, shall be affixed on the notice board in the officer of the Collector.The rates and the notice shall also be published in local newspaper of which one shall be in the English and the other shall be in the Marathi language.(b)Such notice shall be published in the Newspaper at least sixty days before the date fixed for bringing these rates into force.
