Section 2(2) in The Punjab Land Revenue (Surcharge) Act, 1954
(2)The surcharge shall continue to be charged and levied so long as the assessment of land revenue prevailing at the commencement of this Act [or, in the case of an area in which this Act comes into force by notification issued under sub-section (3) of section 1 prevailing on the date of such notification] [Inserted by Punjab Act No. 35 of 1957.] continues to be in force.
