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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(1) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(1)For purposes of calculating acreage rates, fraction of less than half acre shall be ignored and areas of more than half and less than one acre shall be counted as one acre.
(b)For calculating the betterment charges, the exact area shall be the basis of charge.