Section 2(1)(e) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"assessment" means the full assessment levied leviable on or the land in accordance with the Code and the rules made thereunder;

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