Section 16 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
16. Standard rate of non-agricultural assessment.
(1)For purpose of determining the standard rate of non-agricultural assessment, the Collector shall, on the basis of the full market value of plots, ascertained in accordance with the principles enunciated in the preceding rule, first estimate the full market value of non-agricultural land in each block separately for each of the [five years] [Substituted by G.N. of 15.12.1987.] immediately preceding the year in which the standard rate of non-agricultural assessment is to be fixed.(2)On the basis of the full market value determined for the preceding [five years] [Substituted by G.N. of 15.12.1987.] under sub-rule (1), the Collector shall estimate the full market value of land per square metre in each block.(3)The standard rate of non-agricultural assessment per square metre of land in each block shall be equal to [0.05 per cent] [Substituted by Act No. 54 of 2017, dated 1.9.2017] of the full market value estimated under sub-rule (2).(4)The Collector shall submit to the State Government for approval the standard rate determined under sub-rule (3) through the Commissioner of the Division.(5)The Statement Government may modify the Collector's proposal in respect of standard rate to such extent as it may deem fit.(6)[ The standard rate approved by the State Government shall be published in the Official Gazette and such standard rate shall come into force with effect from the commencement of the relevant guaranteed period as provided for in Section 113. The standard rate shall also be put up on the notice board in the officer of the Tahsildar.(7)The standard rate fixed under sub-rule (3) shall remain in force for the relevant guaranteed period and thereafter be liable to be revised under Section 113 of the Code.] [Substituted by Maharashtra 17 of 1993, section 27, (w.e.f. 1.8.1991).]
