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

State of Maharashtra - Subsection

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

(d)fix the standard rate of assessment per hectare for each class of land in each such group, having regard to the standard rate in force in the settled village or villages in the neighbourhood which in all material particulars most resembles such unsettled village or villages.