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State of Maharashtra - Section

Section 7 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

7. Classification of land.

- For the purpose of assessment all land shall be classed with respect to its productive qualities. The number of classes and their relative value reckoned in annas, in the areas where classification is done in the rupee scale, and reckoned in terms of soil units in the areas where classification is done in the factor scale, shall be fixed under the orders of the Director with reference to the circumstances of the different tracts of the country to which the survey extends and to the nature of the cultivation. [x x x x] [Deleted by G.N. of 25.11.1970.]