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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2)(e) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(e)
(i)Where the survey and classification of each individual holding has already been made under Chapter V of the Code, fix for each individual holding the assessment payable by the holder thereof on the basis of the survey and classification so done at the standard rate fixed under clause (a) or (d);
(ii)Where the survey and classification of each individual holding has not been made under Chapter V of the Code, classify each class of -