(9)"rates and cesses" means rates and cesses which are primarily payable by land-owner, and includes -(a)Repealed by the Repealing and Amending Act, 1891 (XII of 1891);(b)the local rate, if any, payable under the Punjab District Boards Act, 1883, and any fee leviable under section 33 of that Act from land-owners for the use of or benefits derived from such works as are referred to in section 20, clauses (i) and (j), of that Act;(c)any [annual rate chargeable on owners of lands under section 59 of the Northern India Canal and Drainage Act, 1873 (VIII of 1973);] [This must not be confounded with owner's rate imposed under section 37 of Act 8 of 1873.](d)the [ - ] [The words 'Zaildari and' omitted by Punjab Act 27 of 1964, section 2.] village-officers cesses; and(e)sums payable on account of village expenses.
