Section 117G(1) in The Bombay Land Revenue Code, 1879
(1)The land revenue assessment on all lands in respect of which a settlement has been directed under sub-section (1) or sub-section (2) of section 117D and which are not wholly exempt from the payment of land revenue shall subject to the limitations contained in [the first proviso to sub-section (1) of] [These words, brackets and figure were substituted for the words 'the proviso to' by Bombay 28 of 1956, section 7(1).] section 52; be determined by dividing the lands to be settled into groups and fixing the standard rates for each group;[***] [Proviso to sub-section (1) was deleted, by Bombay 28 of 1956, section 7(2).]
