Section 117M in The Bombay Land Revenue Code, 1879
117M. [ Power of State Government to place surcharge or grant rebate after every ten years. [Section 117M was substituted for the original by Bombay 28 of 1956, section 10.]
(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.(2)For the purpose of sub-section (1), the prices of principal crops shall be recorded and published in the Official Gazette.(3)The surcharge shall be levied or the rebate shall be granted under sub-section (1) according to the scale prescribed by rules made in this behalf.] [Sub-section (2) was substituted for the original, by Bombay 28 of 1956, section 7(3).]
