Section 53(2) in The Punjab Land Revenue Act, 1887
(2)At any time before an assessment is so confirmed the Commissioner or Financial Commissioner may [subject to the provisions of sub-section (3)] [Inserted by Punjab Act 3 of 1928, Section 8.] modify the assessment of any estate. [-] [The words 'in the district or tahsil' were omitted by Punjab Act 3 of 1928.].
