Maharashtra Land Revenue (Revival of Certain Rules relating to Non-Agricultural Assessment) Act, 1972

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1972, Part V, page 245. An Act to provide for revival of certain rules relating to the levy of non-agricultural assessment on lands in the State. Whereas, section 336 of the Maharashtra Land Revenue Code, 1966 (hereinafter in this Act referred to as "the Code"), repealed the laws therein stated, but at the same time saved the operation of anything done or any action taken (under the laws so repealed) including any rules, assessments and various other matters in the third proviso to that section enumerated; and accordingly, by that proviso, it is provided that they shall continue to be in force unless and until superseded by anything done or action taken under the Code; And Whereas, by the Maharashtra Land Revenue (Conversion of Use of Land and Non-Agricultural Assessment) Rules, 1969, made and brought into force on the 25th day of July, 1969, by Government Notification in the Revenue and Forests Department, No. UNF-1967-R, dated the 25th July, 1969, published in the Maharashtra Government Gazette (Part IV-B, page 1086), it is purported to supersede all previous rules made under the laws repealed by section 336 aforesaid, and which were continued in force by virtue of the afore mentioned third proviso to that section; And Whereas, by such supersession of all previous rules, no standard rates now survive in certain areas in the State and standard rates are not yet fixed in all areas in pursuance of the new rules now made and in operation; in consequence whereof, it has not been possible in respect of those areas to assess, non-agricultural assessment either under the old rules which were superseded, or under the new rules under which the standard rates have not yet, for various reasons, been fixed; And Whereas, it is necessary and expedient to revive the rules (and orders) superseded, which relate to the determination or levy of non-agricultural assessment of land in the State, and in particular, any rules and orders which determine the standard rates; It is hereby enacted in the Twenty-third Year of the Republic of India as follows

Act number

Act 25 of 1972

Year

1972

Enacted on

31-08-1972

In force from

31 August 1972

Jurisdiction

Maharashtra State Act

Subjects

Land And Property, Taxation

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Official source: India Code