Section 53(1) in The Punjab Land Revenue Act, 1887
(1)[An assessment, the undertaking of which has been sanctioned under the provisions of section 49] [Substituted for the words 'An assessment of the land-revenueof a district or tahsil' by Punjab Act 3 of 1928.] shall not be considered final until it has been confirmed by the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.]
