Section 2(b) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(b)"Assessing Officer" means a Mamlatdar, Tahsildar, Mahalkari or Naib-tahsildar or any other revenue officer not below the rank of an Aval Karkun as the State Government may appoint in this behalf;(ba)[ "capital value" means the capital value of a land or building or part thereof fixed or determined in accordance with the provisions of the relevant municipal law;] [This clause was inserted by 26 of 2012, Section 2(ii), (w.e.f. 3-12-2012).]
