Section 11 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
11. No objection to be entertained to various schedules on the change of ownership after the expiry of date for receiving objections.
- No transfer of ownership after the period of limitation prescribed for objections of draft schedules for betterment charges or acreage rates or on any day after the publication of the final schedules shall give any right to the transferee for making fresh objections.
