Section 6 in The Punjab Land Revenue (Special Assessments) Rules, 1958
6. Net letting value to be calculated on the basis of selected representative sites.
(1)Not more than six representative sites of each class of a category in the block or assessment circle, as the preliminary classification of sites. The Revenue Officer-incharge of assessment and the net letting value of every such site shall be calculated in the manner hereinafter described.(2)The average net letting value of the representative sites shall be applied to all the sites of that class of the category in the block or assessment circle, as the case may be.
