Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(xii) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(xii)Ordinary expenses of cultivating principal crops, including the value of the labour in cultivating the land in terms of wages - The information about Ordinary expenses of cultivation principal crops, including the value of the labour in cultivating the land in terms of wages shall be collected on the basis of crops experiments referred to in clause (iv) or by examining the accounts of individual agriculturists.