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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(1)Every owner and lessee of a selected representative site shall, when required by the Revenue Officer-in-charge of assessment or a Tahsildar or a Naib-Tahsildar, furnish information in Forms V and VI in order to enable such officer to determine the net letting value thereof.