54. Settlement of assessment to be made with the holder directly from [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
- The settlement of the assessment of each portion or land, of survey number, to the land revenue, shall be made with the person who, under section 136, is primarily responsible to [the [State] [This words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Laws Order, 1950.] Government] for the same.[***] [The second paragraph of section 54 was repealed by Bombay 4 of 1913, section 16.]
