Section 113(1) in Maharashtra Land Revenue Code, 1966
(1)Subject to the provisions of Section 112, the [the State Government shall, or if so authorised by the State Government, by notification in the Official Gazette, the Collector shall] [These words were substituted for the words 'the Collector shall, with the approval of the State Government' by Maharashtra 23 of 1999, section 3(1)(a).] fix the rate of non-agricultural assessment per square metre of and in each block in urban area (to be called "the standard rate of non-agricultural assessment") at such percentage of the full market value of such land as may be prescribed.[Explanation. - For the purposes of this sub-section, the full market value shall be estimated in the prescribed manner on the basis of the land rates as determined and issued in the form of Annual Statement of rates, by the Chief Controlling Revenue Authority under the Bombay Stamp (Determination of True Market Value of Property) Rules, 1995 framed under the Bombay Stamp Act, 1958, immediately preceding the year in which the standard rate of non-agricultural assessment is to be fixed.] [This Explanation was substituted for the existing Explanation, by Maharashtra 23 of 1999, section 3(1)(b).]
