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[Cites 0, Cited by 0] [Section 113(2C)] [Section 113] [Entire Act]

State of Maharashtra - Subsection

Section 113(2C)(b) in Maharashtra Land Revenue Code, 1966

(b)six times the non-agricultural assessment rate prevailing on the reference day in a Municipal Corporation area and four times of such rate in the area of the rest of the State for the cases to be assessed for non-agricultural purposes.]