105. The fixing of assessment under this Act limited to ordinary land revenue.
- The fixing of the assessment under the provisions of [this Act] [These words were substituted for the word and figures 'section 102' by Bombay 20 of 1939, section 7.] shall be strictly limited to the assessment of the ordinary land revenue, and shall not operate as a bar to the levy of any cess which it shall be lawful for the [[State] [The words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to impose under the provisions of any law for the time being in force for purposes of local improvement, such as schools, village, and district roads, bridges, tanks, wells accommodation or travellers, and the like, or of any rate for the use of water which may be imposed under the provisions of section 55 [or of the Bombay Irrigation Act, 1879 (Bombay VII of 1879)] [These words were added by section 2 of the Bombay Irrigation Act, 1879 (Bombay 7 of 1879).].
