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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969

(2)On the basis of the full market value determined for the preceding [five years] [Substituted by G.N. of 15.12.1987.] under sub-rule (1), the Collector shall estimate the full market value of land per square metre in each block.