Section 262B in Maharashtra Land Revenue Code, 1966
262B. Standard rate of assessment.
(1)Subject to the provisions of Section 262A, the Collector shall, with the approval of the State Government, fix the rate of assessment per square metre of land in each revenue division (to be called 'the standard rate of assessment') which shall be a sum equal to such percentage of the average of the market value of the unbuilt plots in each division as may have been fixed by the State Government under Section 262A.(2)The market value shall be estimated in the prescribed manner on the basis of -(a)sales of and in the revenue division during the period of fifteen years immediately preceding the year in which proceedings for the fixation of the standard rate of assessment are initiated;(b)awards relating to the acquisition of land under the Land Acquisition Act, 1894, in the revenue division during the period of fifteen years aforesaid;(c)rental value of lands in the revenue division during the period aforesaid;(3)The actual assessment of an individual plot in each revenue division shall be fixed by the Collector at an amount equal to the product of the standard rate of assessment in rupees per square metre and the area of the plot in square metre rounded off in the prescribed manner (hereinafter referred to as 'the full assessment').(4)Any person aggrieved by the decision of the Collector regarding the standard rate of assessment or market value of lands in any revenue division, may [appeal to the Commissioner:] [These words were substituted for the words 'appeal to the State Government' by Maharashtra 47 of 1981, section 9(a).][****] [[Proviso was deleted, by Maharashtra 47 of 1981, section 9(b).Section 13 of Maharashtra 47 of 1981 reads as under :-'13. The amendments made by this Act in the principal Act shall not have any effect in respect of and apply to any appeals or other proceedings, pertaining to the City of Bombay or the Bombay Suburban District, filed and pending before the State Government or the Commissioner for the Konkan Division on the date of commencement of this Act, and such appeals and proceedings shall be continued and disposed of by the State Government or by the said Commissioner, or by the officers authorised by them in this behalf, as the case may be, as if this Act had not been enacted.']](5)The State Government may make rules under Section 306 for the institution and disposal of such appeal (including provision for period of limitation and hearing).
