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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4) in The Maharashtra Khar Lands Development Act, 1979

(4)Notwithstanding anything contained in this section, where any land which is acquired has remained fallow for three successive years immediately preceding the date of the notification published under sub-section (1), the market value of such land shall not be assessed to be more than twice the amount of annual assessment payable in respect thereof.