(11)"rates and cesses" means rates and cesses which are primarily payable by landowners, and includes -(a)[--] [Repealed by the Repealing and Amendment Act, 1891 (XI of 1891).](b)the local rate, if any payable under the Punjab District Boards Act, 1883 (XX of 1883), and any fee leviable under Section 33 of that Act from landowners for the use of, or benefits derived from, such works as are referred to in Section 20, clauses (i) and (j) of that Act;(c)any annual rate chargeable on owners of lands under Section 59 of the Northern India Canal and Drainage Act, 1873;(d)the zaildari and village officer's cases; and(e)sums payable on account of village expenses;
