62. Villages formerly under the fluctuating system of assessment.
(1)Appendix IV gives a list of 40 villages lying in Dabar circle or the area, which prior to the commencement of the Act, was governed by the Punjab Tenancy Act, 1887, and which was subject to a system of annual fluctuating assessment based on the valuation of crops actually sown, in accordance with the rules laid down by the Settlement Officer at the last settlement in Appendix VI of his final report of the Delhi District (1906-10). The list shows the total area of each village and the area which was declared as Kham by the Settlement Officer on account of the fluvial action of Najafgarh Jhil lying in close proximity and which as such was subject to the system of fluctuating assessment. The remaining area of each village was Pukhta and has since last settlement been treated as such. The area of two villages which are marked with asterisks are totally subject to the fluvial action of the Jhil.(2)From the commencement of the Act, the system of assessing land revenue on the valuation of crops in the Kham areas shall cease.
