Section 16 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
16. Revision of standard rate.
- The standard rate of non-agricultural assessment shall be liable to revision at intervals of ten years, and the provisions of rules 14 and 15 shall apply to such revision of standard rates as they apply to the fixation of standard rates.
