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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(d) in Maharashtra Land Revenue Code, 1966

(d)"group" means all lands in a zone, which in the opinion of the State Government or an officer authorised by it in this behalf, are sufficiently homogeneous in respect of matters enumerated in sub-section (2) of Section 94 to admit of the application to them of the same standard rates for the purpose of assessment of land revenue;