Section 113(2A) in Maharashtra Land Revenue Code, 1966
(2A)Where the standard rate of non-agricultural assessment in any block in any urban area has been fixed or revised before the 1st day of August, 1979, such standard rate shall be deemed to be due for revision at any time on and after [the 1st day of August, 1979; and then such standard rate if so revised shall be deemed to have come into force with effect from the 1st day of August, 1979 on which date the first guaranteed period commenced and would remain in force after the 31st July, 1991 and would then be subject to further revision under sub-section (2B), from time to time.] [These words, figures, brackets and letter were substituted for the words 'that date', and shall deemed to have been substituted on 31st day of March 1979, by Maharashtra 17 of 1993, section 25(2).]
