Section 67(2) in Maharashtra Land Revenue Code, 1966
(2)Where land assessed to agricultural is used for non-agricultural purpose or vice versa or being assessed to one non-agricultural use is used for another non-agricultural purpose, then the assessment fixed under the provisions of this Code upon such and shall, notwithstanding that the term for which such assessment may have been fixed has not expired, be liable to be altered and assessed at a rate provided for under this Code in accordance with the purpose for which it is used or is permitted to be used.
