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

State of Punjab - Subsection

Section 48(2) in The Punjab Land Revenue Act, 1887

(2)[ Land revenueshall be assessed in cash.] [Substituted for the words 'may be assessed in cash or in kind, or partly in cash and partly in kind, as the local Government may direct' by Punjab Act 3 of 1928.]