Section 9(i) in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
(i)[ that the holder shall pay the amount of conversion tax leviable under Section 47A within thirty days from the date of regularisation of un-authorised non-agricultural use and shall pay non-agricultural assessment on the land with reference to the altered use since the commencement of that use [if it is not already paid under Rule 8.] [Added by G.N. of 15.12.1987.]
