Section 33 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
33. Unit of area for calculation of Betterment Charges and Acreages Rates.
(1)For purposes of calculating acreage rates, fraction of less than half acre shall be ignored and areas of more than half and less than one acre shall be counted as one acre.(b)For calculating the betterment charges, the exact area shall be the basis of charge.
