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[Cites 0, Cited by 0] [Section 117C] [Entire Act]

State of Gujarat - Subsection

Section 117C(5) in The Bombay Land Revenue Code, 1879

(5)Standard rate. - "Standard rate" means, with reference to any particular class of land in a group [the value of one sixteenth of the average yield of crops] [These words were substituted for the words 'the normal assessment' by Bombay 28 of 1956, section 4(4).] per acre on land in that class of sixteen annas classification value.