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State of Punjab - Section

Section 5 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

5. Conversion of ordinary acres into standard acres.

- An equivalent, in standard acres, of one ordinary acre of any class of land in any tahsil shall be determined by dividing by 100, the valuation shown in Schedule A for such class of land in the said tahsil.[Provided that the valuation shall be, -
(a)in the case of Banjar Qadim land, one-half of the value of the class previously described in the records and in the absence of any specific class being stated, one-half of the value of the lowest barani land;
(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records or in the absence of specified class in the records, or the lowest barani land; and
(c)in the case of cultivated thur land subject to water-logging, one- eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]
Explanation. - For the purpose of determining the class of any land, the entry in the latest jamabandi relating to such land shall be conclusive.