106. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct a fresh survey and revision of assessment.
- It shall be lawful for the [[State] [The words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to direct at any time, a fresh [*] [The word 'revenue' was omitted by Bombay 20 of 1939, section 8.] survey or any operation subsidiary thereto: [**] [The words and figures 'but no enhancement of assessment shall take effect till the expiration of the period previously fixed under the provisions of section 102' were omitted, by Bombay 20 of 1939, section 8.][Provided that when a general classification of the soil of any area has been made a second time, or when any original classification [of the soil] [This proviso was substituted for the second paragraph of section 106 by Bombay 4 of 1886, section 1.] of any area has been approved by the [[State] [The words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] as final, no such classification shall be again made with a view to the revision of the assessment of such area.]
