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

State of Maharashtra - Subsection

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

(a)in the case of unassessed land in the village settled under Chapter VI of the Code, applicable to the lands in such village; the assessment on each individual holding payable by the holder thereof shall then be fixed as provided in clause (e);