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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(iii) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(iii)Prices - The Settlement Officer obtain information about the wholesale price per quintal and retail price per kilogram of the principal crops which prevailed at each marketing centre in the zone for the last ten years from the Director of Agriculture and compile it in Form 2. Where more varieties than one of any of the crops are grown, the prices of such varieties may be specified by the Settlement Commissioner shall be obtained: