Section 8(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)For the purpose of this section "assessment" means,-(i)in areas in which a settlement has been made under Chapter VIII-A of the Bombay Land Revenue Code, 1879, or in which the assessment has been fixed under section 52 of the said Code, the assessment so settled or fixed;(ii)in areas to which rule 19N of the Land Revenue Rules, 1921 applies, such assessment as may be leviable under that rule;(iii)in areas to which the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953, applies the assessment fixed under section 7 of that Act;(iv)in areas in which the assessment is payable in crop share or produce such assessment as may be fixed by the State Government in accordance with the principles laid down in rule 19-O of the Land Revenue Rules, 1921.
