(10)"land revenue" means land revenue assessed under any law for the time being in force or assessable under the Punjab Land Revenue Act, 1887, and includes -(a)any rate imposed in respect of the increased value of land due to irrigation, and(b)any sum payable in respect of land, by way of quit-rent or of commutation for service, to the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or to a person to whom the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has assigned the right to receive the payment:
