Section 108 in Maharashtra Land Revenue Code, 1966
108. Interpretation.
- In this Chapter, unless the context requires otherwise, "full market value" in relation to any land means an amount equal to the market value of that land plus the amount representing the capitalised assessment for the time being in force, [The capitalised assessment shall be determined in such manner as may be prescribed] [These words were added by Maharashtra 35 of 1976, section 3.].
