Section 125 in Maharashtra Land Revenue Code, 1966
125. Pardi and wada lands exempted from payment of land revenue.
- Pardi land not exceeding one-fourth of an acre, and wada land, used only for an agricultural purpose or a purpose subsidiary or ancillary thereto, shall be exempt from the payment of land revenue:Provided that, in the case of pardi land the holder thereof shall be liable to the payment of non-agricultural assessment and fine, as the case may be, under Sections 44, 45, and 67 for alteration of the use for any purpose from agricultural use.
