Section 59(3) in The Punjab Land Revenue Act, 1887
(3)The foregoing provisions of this Chapter with respect to general assessments shall, subject to such modifications therefor as the Financial Commissioner may prescribe [by] [Inserted by Punjab Act 6 of 1934.] [executive instructions issued under the provisions of section 60 C,] [Substituted for the words 'by rules under the last foregoing sub-section' by Punjab Act 3 of 1928.] regulate the procedure of Revenue-officers making special assessments.
