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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)where the land revenue has been permanently assessed, or has been wholly or in part compounded for or redeemed, double the amount which, but for such permanent assessment, composition or redemption, would have been leviable; or