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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(5)(i) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(i)the rate of assessment prevalent in the area to which the group can be compared on the basis of homogeneity of soil and crop pattern;