Section 16 in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
16. Collector to suspend or remit the land revenue.
- On receipt of Form 'B' the Collector may remit the land revenue as proposed therein, if the total amount to be remitted for the Tahsil does not exceed Rs. [3,000] [Substituted for figure '2000' by G.S.R. 134 dated 16th May, 1964, previously figure '2000' was substituted for the figure '1000' by Financial Commissioner, Revenue, Punjab notification No. 3006-w-26/1085, dated 12th August, 1961.] or suspend it if it exceeds this limit and forward the proposal for remission to the Commissioner of the Division for sanction. The order of suspension or remission thus made by the Collector or the Commissioner, as the case may be, shall be conveyed to the Tahsildar concerned immediately who shall give effect to it. Necessary changes in the Dhal Bachh and other relevant papers shall be made accordingly.
