Section 6(2) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(2)On the basis of the average market value of land per square metre as worked out under sub-rule (1), the Collector shall fix the standard rate of assessment in accordance with the provisions of sub-section (2) of Section 8. After the Collector as arrived at such standard rate or rates of assessment, he shall submit it a report to the State Government for approval of the rates, so fixed.
