Section 117M(1) in The Bombay Land Revenue Code, 1879
(1)Notwithstanding anything contained in this Chapter, it shall be lawful for the State Government in any year, after the expiry of every ten years from the date on which the settlement was introduced under section 1170, to enhance or reduce the assessment on lands in any zone, by placing a surcharge, or granting a rebate, on the assessment by reference to the alteration of the prices of the principal crops in such zone.
