Section 84A(7) in The Bombay Land Revenue Code, 1879
(7)Meaning of assessment.-Explanation-In respect of land which has not been assessed under the provisions of [this Act] [These words were substituted by Bombay 20 of 1939, section 5.] the terms assessment, for the purposes of this section, includes the rent in land revenue payable by custom or by the usage of the locality.[***] [Sub-section (8) was omitted by the Adaptation of Laws Order, 1950.]]
