Section 5(b) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958
(b)where no land revenue law was applicable to the land or no assessment was fixed on the land, the assessment fixed on the land under section 52 of the Bombay Land Revenue Code, 1879, or, as the case may be, section 7 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953, after the commencement of the relevant Act or rules.
