Section 94(1) in Maharashtra Land Revenue Code, 1966
(1)The assessment of land revenue on all lands in respect of which a settlement has been directed under Section 92 and which are not wholly exempted from the payment of land revenue shall, subject to the limitations contained in the first proviso to sub-section (1) of Section 68, be determined by dividing the lands to be settled in groups and fixing the standard rates for each group in accordance with the rules made by the State Government in this behalf.
