Section 20 in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
20. Statement to be furnished by Collector.
- The Collector shall furnish to the Financial Commissioner through the Commissioner a statement showing separately the total amount of land revenue remitted as well as the amount of land revenue with respect to which the assessment has been revived under these rules. Such statement shall be furnished before the 15th of June every year.
