Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act] State of Punjab - Subsection Section 24A(2)(b) in Land Revenue Assessment Rules, 1929 (b)is due to the introduction of canal irrigation and canal advantage revenue or owner's rate has not been imposed.