Section 17 in The Punjab Land Revenue (Special Assessments) Rules, 1958
17. Distribution of special assessment over holdings.
(1)Before making the distribution of fixed special assessment as finally sanctioned by the Financial Commissioner over the several holdings of a class in a particular category in a block or assessment circle, as the case may be, the Revenue Officer-in-charge of assessment shall, in deciding the method of new distribution, enquire into the usage and the wishes of the land-owners concerned and shall have regard to that usage and wishes of the landowners so far as may be practicable and equitable. The Revenue Officer-in-charge of assessment shall, for each estate, draw up an order setting forth the method of distribution holding-wise of the special assessment and shall direct that a record of the distribution of special assessment be prepared in Form VIII.(2)The record thus prepared shall be published by delivering a copy thereof to the headman of the estate and by posting another copy at a conspicuous place in the block or assessment circle, as the case may be; and as close to the estate as is feasible. A copy shall also be supplied to the Patwari.(3)Necessary notes regarding the new distribution will also be recorded in the remarks column of the Patwari's copy of the current jamabandi in red ink against the relevant khewats and khasra numbers for incorporation in the net quadrennial jamabandi.
