Section 262B(1) in Maharashtra Land Revenue Code, 1966
(1)Subject to the provisions of Section 262A, the Collector shall, with the approval of the State Government, fix the rate of assessment per square metre of land in each revenue division (to be called 'the standard rate of assessment') which shall be a sum equal to such percentage of the average of the market value of the unbuilt plots in each division as may have been fixed by the State Government under Section 262A.
