Section 53A(2) in The Punjab Land Revenue Act, 1887
(2)The period fixed under sub-section (1) shall be forty years :Provided that -(i)a period not exceeding forty years and not shorter than ten years may be fixed for any area, specified by the [State] [Substituted by Adaptation of Laws Order, 1950.] Government, in which canal irrigation has been introduced after the date of the orders passed under the provisions of sub- section (1) of section 51 at the last previous assessment or in which it has been proposed to introduce such irrigation during the period fixed ;(ii)a period not exceeding forty years and not shorter than twenty years may be fixed on the expiry of a period fixed under the provisions of clause (i) of this proviso;(iii)nothing in this sub-section shall affect any assessment in force at the time of the commencement of the Punjab Land Revenue (Amendment) Act, 1928, or apply to an area which has been declared to be an urban assessment circle under the provisions of sub-section (4) of section 51.]
