Section 3 in The Exemptions from Land-Revenue (No. 1) Act, 1863
3. Lands for which a judi, salami or other quit-rent or land-tax under whatever denomination, is already [paid to the Provincial Government] [The words 'paid to the Provincial Government' were substituted for the words 'paid to Government' by the Adaptation of Indian Laws Order in Council.], instead of being liable to only one-fourth of the assessment, shall in addition to the annual amount of such judi, salami, quit-rent or other tax aforesaid, be liable to a further annual quit-rent, equal to one-fourth of the sum by which the annual or average annual amount of such judi, salami or other quit rent or tax aforesad may fall short of the assessment.
