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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(f) in The Punjab Land Revenue Act, 1887

(f)[ when assessment of land- revenue requires revision in consequence of the land being put to a use different from that for which an assessment is in force [(-)] [Added by Punjab Act 13 of 1952.].