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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(3)The Tahsildar or Naib-Tahsildar, incharge of the block or assessment circle, as the case may be, will be responsible for the preliminary classification of sites. The Revenue Officer-in-charge of assessment will finalise this classification and, in doing so, will personally verify at least five per cent sites of each Class.