Section 115 in Maharashtra Land Revenue Code, 1966
115. Date of commencement of non-agricultural assessment.
- [Except as otherwise directed by the State Government in the case of co-operative societies and housing boards established under any law for the time being in force in this State, the non-agricultural assessment] [These words were substituted for the words 'the non-agricultural assessment' by Maharashtra 4 of 1970, section 4.] shall be levied with effect from the date on which any land is actually used for a non-agricultural purpose.
