97. Collector to fix standard rate of assessment and publication of standard rates.
(1)The Collector shall with the approval of the State Government, fix in accordance with the provisions of Section 98 the standard rate of assessment per one hundred square feet of land in the case of non-agricultural land and per acre of land in the case of agricultural land in each block in an urban area and such standard rates shall be published in such manner as may be prescribed.(2)The rates published under sub-section (1) shall remain in force for ten years and shall thereafter be deemed to be in force until altered.
