Section 21 in The Maharashtra Khar Lands Development Act, 1979
21. Levy of khar lands cess.
Notwithstanding anything to the contrary contained in the Code, or in any other law or agreement for the time being in force, but subject to the provisions of this Act, there shall be levied and collected, in addition to any land revenue payable on such lands, a cess on all khar lands benefited by any scheme from the date on which such scheme comes into force or from such later date and for such period, and at such rate not exceeding forty rupees per year per hectare as the State Government may, by general or special order, specify, from time to time. Different dates, periods and rates may be specified in respect of different khar lands or different schemes or different areas.
