Section 8(8)(a) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

(a)for the first ten years from the appointed day, at the rate of 10 per cent, of the full assessment;

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