Section 117D(2) in The Bombay Land Revenue Code, 1879
(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may also direct at any time a fresh settlement, hereinafter referred to as a revision settlement, of the land revenue of such land:Provided that no enhancement of assessment shall take effect before the expiration of the settlement for the time being in force.
