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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(a) in Maharashtra Land Revenue Code, 1966

(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;