Section 44(3) in Saurashtra Land Reforms Act, 1951
(3)[ Where any land is surveyed [ * * * ] [Sub-sections (3) ,(4) and (5) were inserted by Saurshtra Act No. X.XXV of 1984.] Government may, by notification in the Official Gazette, direct that the assessment on the area of such land as determined by such survey shall be levied at the rate at which the assessment is fixed by Mamlatdar under clause (b) of sub-section (1) of section 30, from such date and in such manner as may be specified in such notification, and notwithstanding anything contained in this Act, the term "assessment" shall be construed accordingly in respect of payment of compensation to be made under section 33 after the date specified in such notification.]
