Section 113(2) in Maharashtra Land Revenue Code, 1966
(2)[ The standard rate of non-agricultural assessment shall remain in force for a period of [five years] [These sub-sections were substituted for the original sub-section (2) by Maharashtra 8 of 1979, by Maharashtra 23 of 1999, section 3(b).] (hereinafter referred to as "the guaranteed period") and shall then be liable to be revised in accordance with the provisions of this Chapter:][Provided that the first such guaranteed period shall commence on the first day of August, 1979 and shall expire on the 31st day of the July, 1991:] [The proviso was substituted and deemed to have been substituted on 31st day of March, 1979, by Maharashtra 17 of 1993, section 25(1)(b).][Provided further that, the State Government may, extend such guaranteed period for all or any block in any urban area so however that, such extended period shall not be more than five years.] [The proviso was inserted after the existing proviso by Maharashtra 23 of 1999, section 3(2).]
