Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in The Punjab Tenancy Act, 1887

(2)Where an addition referred to in Sub-section (1) is a percentage fixed with reference to the land revenue of the tenancy or, the whole or a share of the rates and ceases chargable thereon or both, the Revenue Officer shall in like manner from time to time alter the amount of the addition in proportion to any alteration of such land revenue or rates and cesses.