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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(iv) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(iv)that the assessment fixed under condition (iii) shall be guaranteed for a period of 15 years if the land is used for non agricultural purpose; and for the period of settlement if used for agricultural purpose; and thereafter, it shall be liable to revision: