Section 14(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969
(2)[ Provided that, when after the settlement is deemed to have been introduced under Section 102, land revenue is levied under such settlement, such land revenue shall not be increased upon the discovery of any mistake in classification, until the terms of such settlement expires.] [Substituted by G.N. of 25.11.1970.]
