Section 262A in Maharashtra Land Revenue Code, 1966
262A. [ Rate of assessment not to exceed percentage of market value. [Sections 262A to 262E were inserted by Maharashtra 44 of 1969.]
- Except as provided in the City Tenures Abolition Act for the initial assessment of land held on inami or special tenure, the rate of assessment of such lands in each revenue division shall not exceed such percentage of the average of the market value thereof, when used as unbuilt plots, as the State Government may, from time to time, fix in this behalf on the basis of the bank rate of interest published by the Reserve Bank of India under Section 49 of the Reserve Bank of India Act, 1934.
