Section 24 in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
24. Power of State Government to reduce rate of special assessment.
- The State Government may, by notification in the Official Gazette, reduce the rate of special assessment specified in [Schedule B] [This is substituted for the words 'the schedule' by Maharashtra 17 of 1974, Section 9.] in respect of land in which any of the commercial crops are raised; and may, by like notification, omit or amend any entry, but not so as to enhance the rate of special assessment in any case, and thereupon [Schedule B] [This is substituted for the words 'the schedule' by Maharashtra 17 of 1974, Section 9.] shall be deemed to have been amended accordingly. [The State Government may by like notification reduce the rate of further special assessment specified in section 6B in respect of land in which any irrigated crop is raised, and thereupon, section 6B shall, in relation to such irrigated crop, be deemed to have been amended accordingly.] [This portion was added by Maharashtra 17 of 1975, Schedule.]
