Section 120 in Maharashtra Land Revenue Code, 1966
120. Non-agricultural assessment fixed before commencement of Code to continue in force until altered.
- The non-agricultural assessment fixed on lands and in force in any part of the State immediately before the commencement of this Code shall be deemed to have been fixed under the provisions of this Chapter and shall, notwithstanding anything contained in this Chapter, be deemed to continue to remain in force during the whole of the period for which the assessment was fixed, and thereafter, until such assessment is revised under the provisions of this Chapter.
