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State of Maharashtra - Section

Section 90 in Maharashtra Land Revenue Code, 1966

90. Interpretation.

- In this Chapter, unless the context otherwise requires,-
(a)"classification value" means the relative valuation of land as recorded in the survey records having regard to its soil, situation, water and other advantages, and includes the valuation of land expressed in terms of soil units on the basis of the factor scale in the Districts of Nagpur, Chanda, Wardha and Bhandara and Melghat Talukas in Amravati District;
(b)"class of land" means any of the following classes of land, namely warkas, dry crop, paddy or rice or garden land;
(c)"factor scale" means the relative value of each class of land included in the sanctioned scheme of soil classification;
(d)"group" means all lands in a zone, which in the opinion of the State Government or an officer authorised by it in this behalf, are sufficiently homogeneous in respect of matters enumerated in sub-section (2) of Section 94 to admit of the application to them of the same standard rates for the purpose of assessment of land revenue;
(e)"settlement" means the result of the operations conducted in a zone to determine the land revenue assessment therein;
(f)"standard rate" means, with reference to any particular class of land, the value (not exceeding one-twenty-fifth) of the average yield of crops per acre for that class of and of sixteen annas classification.
Explanation. - In the areas mentioned in clause (a) in which the factor scale prevails, 'land of sixteen annas classification' means land possessing the number of soil units in the factor scale, corresponding to the sixteen annas classification as prescribed by the State Government;
(g)"term of a settlement" means the period for which the State Government has declared that a settlement shall remain in force;
(h)"zone" means a local area comprising a taluka or a group of talukas or portions thereof, of one or more districts, which in the opinion of the State Government or an officer authorised by it, in this behalf, is contiguous and homogeneous in respect of -
(i)physical configuration,
(ii)climate and rainfall,
(iii)principal crops grown in the local area, and
(iv)soil characteristics.