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State of Punjab - Section

Section 54 in The Punjab Land Revenue Act, 1887

54. Assessment to remain in force till new assessment takes effect.

- Notwithstanding the expiration of the period for the continuance of an assessment under [-] [The words, brackets and figures 'sub-section (3) of ' were omitted by Punjab Act 3 of 1928, Section 10.] the last foregoing section, the assessment shall remain in force till a new assessment takes effect.