Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Punjab - Subsection Section 18(2) in The Punjab Land Revenue (Special Assessments) Rules, 1958 (2)The headman of each estate shall also be given a memorandum, showing the future special assessment of the block or estate and any additional particulars deemed necessary.
