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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Punjab - Subsection

Section 48A(b) in The Punjab Land Revenue Act, 1887

(b)in the case of special assessment of land put to non-agricultural use in an assessment circle or part thereof, -
(i)on the average net letting value of a category and class of sites ; or
(ii)where for any reason it is not possible to ascertain the net letting value, on the average market value of sites as determined in the manner prescribed :]