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

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

(b)in case of unsettled villages, arrange to form groups of villages homogeneous as far as possible in respect of -

(i)physical configuration,

(ii)climate and rainfall,

(iii)prices, and

(iv)yield of principal crops.

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