Section 2 in The Punjab Land Revenue (Special Assessments) Rules, 1958
2. Definitions.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Punjab Land Revenue Act, 1887;(ii)"Form" means a form appended to these rules;(iii)"site" means a piece of land, whether built upon or not, liable to special assessment under the Act;(iv)"block" means a sub-division of an assessment circle;(v)"potential building site" means a site lying vacant and out of use.
