Section 262B(2) in Maharashtra Land Revenue Code, 1966
(2)The market value shall be estimated in the prescribed manner on the basis of -(a)sales of and in the revenue division during the period of fifteen years immediately preceding the year in which proceedings for the fixation of the standard rate of assessment are initiated;(b)awards relating to the acquisition of land under the Land Acquisition Act, 1894, in the revenue division during the period of fifteen years aforesaid;(c)rental value of lands in the revenue division during the period aforesaid;
