Section 48(2) in The Bombay Land Revenue Code, 1879
(2)[Where land assessed for use for any purpose is permitted or deemed to have been permitted under section 65, or, as the case may be, under section 65A to be used for any other purpose, or is used for any other purpose without the permission of the Collector being first obtained or before the expiry of the period prescribed by section 65, or, as the case may be, by section 65A.] [These words, figures and letters were substituted for the words 'Where land assessed for use for any purpose is used for any other purpose', by the President's Act No. 26 of 1976, section 2(ii)(a).] The assessment fixed under the provisions of this Act upon such land shall, notwithstanding that the term for which such assessment may have been fixed has not expired, be liable to be altered and fixed at a different rate [with effect from the commencement of the revenue year in which the land is so permitted or deemed to have been permitted to be use or, as the case may be, is used without the permission of the Collector] [These words were inserted by the President's Act No. 26 of 1976, section 2(ii) (b).] by such authority and subject to such rules as the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may prescribe in this behalf.
