Section 15(3) in The Punjab Land Revenue (Special Assessments) Rules, 1958
(3)All such representations and objections will be considered by the Revenue Officer-in-charge of assessment who shall forward them with his views and the final report to the Financial Commissioner [through the Commissioner.] [Added vide Punjab Government Revenue Department, Notification No. 1045 SPA(1)-61/687, dated 3.5.1961.]
