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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(3)(a) in The Bombay City Land Revenue Assessment Rules, 1989

(a)Copies of the notification fixing the standard rates of assessment fixed for different revenue divisions together with a notice informing all concerned about the date or dates on which the said rates shall be brought into force, shall be affixed on the notice board in the officer of the Collector.