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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969

(3)The standard rate of non-agricultural assessment per square metre of land in each block shall be equal to [0.05 per cent] [Substituted by Act No. 54 of 2017, dated 1.9.2017] of the full market value estimated under sub-rule (2).