Section 6(1) in The Bombay City Land Revenue Assessment Rules, 1989
(1)On the basis of the average market value of land per square metre as worked out under 5, the Collector shall fix the standard rate of assessment in accordance with the provisions of sub-section (2) of section 262B. After the Collector has arrived at such standard rate or rates of assessment in respect of the revenue division, he shall submit a report to the state Government and obtain its approval for the rates so fixed.
