Section 24(3) in Land Revenue Assessment Rules, 1929
(3)When a tube-well is constructed at private expense or with the aid of a loan from Government for purposes of irrigation, the land which benefits from the well shall be exempted from liability to any such enhanced or additional assessment of land-revenue as may be due to the existence of the well until the expiry of such period as may be considered by the Financial Commissioner to be sufficient to repay the landowner twice the cost of the well out of the additional net assets due to the existence of the well.[The minimum period of exemption for the purpose of this rule shall be 30 years and the maximum 40 years.] [Substituted by Punjab Government Notification No. 215-Section dated the 4th February, 1942.]
