Section 15 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
15. [ Full market value how determined. [Substituted by Act No. 54 of 2017, dated 1.9.2017]
- The full market value of non-agricultural lands in an urban area in a block shall be estimated on the basis of the land rates as determined and issued in the form of Annual Statement of Rate by the Chief Controlling Revenue Authority under the Bombay Stamp (Determination of True Market Value of Property) Rules 1995 framed under the Maharashtra Stamp Act, immediately preceding the year in which the standard rate of non-agricultural assessment is to be fixes.]
