Section 15 in The Punjab Land Revenue (Special Assessments) Rules, 1958
15. Abstract of assessment report to be published after its preliminary approval by Financial Commissioner, Section 60(b).
(1)On receipt of the preliminary approval of the Financial Commissioner to his proposal contained in the special assessment report, the Revenue Officer-in-charge of assessment shall prepare brief abstract, in the language prevailing in the locality, of the report, as approved or modified by the Financial Commissioner, incorporating :-(i)the basic data on which the net letting value of sites has been calculated, deductions allowed and the value of land under various categories and belonging to different classes, as disclosed by sales;(ii)the total assessment and the average revenue rates proposed for each class under various categories with such brief explanations as may be necessary including the clear proviso that the rates proposed for any particular estate are liable to be varied before the special assessment is finalised;(iii)the general consideration on which the pitch and amount of, total actual assessment proposed are based, namely, rise in prices, new development and greater return from the land.(2)Copies of this abstract shall be supplied by post to all Sarpanches, Lambardars, Organisations of landowners of the area concerned, members of the Lok Sabha, Rajya Sabha, Vidhan Sabha, State Legislative Council and Local Bodies representing the said area, with the intimation that representations against, or objections to, the proposed assessment should be sent to the Revenue Officer-in-charge of assessment within 15 days from the date of posting.(3)All such representations and objections will be considered by the Revenue Officer-in-charge of assessment who shall forward them with his views and the final report to the Financial Commissioner [through the Commissioner.] [Added vide Punjab Government Revenue Department, Notification No. 1045 SPA(1)-61/687, dated 3.5.1961.]
